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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Haryana - Subsection

Section 57(1) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

(1)There shall be created a Fund at the State level under section 61 of the Act to be called the "Juvenile Justice Fund" (hereinafter referred to as the "Fund") for the welfare and rehabilitation of the juvenile or the child dealt with under the provisions of the Act.