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State of Haryana - Section

Section 3 in Haryana Children Rules, 1974

3. [ Sittings of competent authority. Section 67(2)(a). [Substituted by Haryana Notification dated 24.2.1975.]

- Subject to such directions as may be issued, from time to time, by the Government, the competent authority shall hold its sittings on the premises of an observation home on such days and at such time as may be fixed by it.]