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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Haryana - Subsection

Section 59(4) in The Haryana Children Act, 1974

(4)Any officer empowered in this behalf by the State Government may enter any special school, children's home, observation home and make a complete inspection thereof in all its departments and of all papers, registers and accounts relating thereto and shall submit the report of such inspection to the State Government.