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

State of Haryana - Subsection

Section 18(6) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

(6)The parent or guardian shall arrange to escort the juvenile or child from and to the institutional and bear the travelling expenses. Whereas, in exceptional cases or during and emergency, the Officer-in-charge may arrange to escort the juvenile or child to the place of the family and back.