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

State of Haryana - Subsection

Section 21(7) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

(7)Only those registered voluntary organisations which can provide the services of probation, counselling, case work, a place of safety and also associate with the Special Juvenile Police Unit and are willing and have the capacity, facilities and expertise to do so shall be recognised by the State Government.