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

State of Haryana - Subsection

Section 21(2) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

(2)The special juvenile police unit to which the juvenile is brought, shall inform the probation officer concerned of such apprehension, to obtain information regarding the antecedents and family background of the juvenile and other material circumstances likely to be of assistance to the Board for making the inquiry.