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State of Haryana - Section

Section 33 in Haryana Children Rules, 1974

33. Power of manager to transfer child to another branch of institution. Section 67(2)(n).

- After committal of a child by a competent authority to an institution the manager of such institution may send the child to any of the branches of such institution after giving an intimation to the competent authority under whose orders the child was committed and to the Chief Child Welfare Officer.