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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(3) in Haryana Children Rules, 1974

(3)If the relative or the fit person fails to come to take charge of the child on the appointed date, the child shall be taken to his ordinary place of residence by the escort of the observation home :Provided that in the case of a girl, the escort of the observation home shall be a female escort.