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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(1) in The Haryana Children Act, 1974

(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (Central Act 5 of 1898), the State Government may, by notification, constitute, for any area specified in the notification, one or more children's courts for exercising the powers and discharging the duties conferred or imposed on such court in relation to delinquent children under this Act.