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[Cites 0, Cited by 0] [Section 67(2)] [Section 67] [Entire Act]

State of Haryana - Subsection

Section 67(2)(j) in The Haryana Children Act, 1974

(j)the conditions subject to which a girl who is a neglected or delinquent child may be escorted from one place to another, and the manner in which a child may be sent outside the jurisdiction of a competent authority;