Section 23 in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002
23. Procedure in respect of sections 23, 24, 25 and 26 of the Act. [Section 68(2)(x)(viii)].
- The offences against the juvenile or child specified in sections 23, 24, 25 and 26 shall be either bailable or non-bailable besides being cognizable under the provisions of the Code of Criminal Procedure, 1973 (2 of 1974), and the provisions of bail or otherwise, shall apply on the Police, the Board and the concerned authority accordingly.Chapter-III Child in Need of Care and Protection
