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[Cites 0, Cited by 0] [Section 59(3)] [Section 59] [Entire Act]

State of Haryana - Subsection

Section 59(3)(a) in The Haryana Children Act, 1974

(a)to inquire, in accordance with the direction of competent authority, into the antecedents and family history of any child accused of an offence, with a view to assist the authority in making the inquiry;