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[Cites 0, Cited by 0] [Section 36(7)] [Section 36] [Entire Act]

State of Haryana - Subsection

Section 36(7)(ii) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

(ii)After a youth has saved a sufficient amount, he can be encouraged to stay in a place of his own and move out of the group home.