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State of Haryana - Section

Section 61 in The Haryana Children Act, 1974

61. Effect of withdrawal of recognition.

- When a recognition in respect of a children's home or special school is withdrawn under the provisions of this Act, the children detained therein shall be, either discharged absolutely, or on such conditions as the State Government may impose, or transferred by order of the State Government to some other children's home or special school in accordance with the provisions of this Act.