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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Haryana - Subsection

Section 44(2) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

(2)The Officer-in-charge shall forward a copy of every such entry to the designated authority, and the local authority, with such remarks as he may desire to offer in explanation or otherwise, and thereon, the designated authority shall issue such orders as he may consider necessary.