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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(1) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

(1)The juvenile or child of an institution may be allowed to go on leave of absence or released on licence and stay with his family during examination, emergencies of special occasions like marriage in the family.