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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(4)(a) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

(a)In case a resident makes any complaint, or occurrence of such rape or abuse comes to the knowledge of the Officer-in-charge, a report shall be placed before the Board, who shall order for special investigation and direct the local police station to register case against the persons(s) found guilty under the relevant provisions of the Indian Penal Code, 1860 (45 of 1860).