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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(3) in The Haryana Children Act, 1974

(3)Save as provided in this Act, the word "conviction" and "sentence" shall cease to be used in relation to children dealt with under this Act and any reference in any enactment to a person convicted, a conviction or a sentence shall, in the case of a child, be constructed as a reference to a person found guilty of an offence, a finding of guilt or an order made upon such a finding, as the case may be.