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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Haryana - Subsection

Section 28(2) in Haryana Children Rules, 1974

(2)Where a child has been placed under the supervision of a probation officer, the competent authority shall impose a condition that all necessary assistance shall be rendered by the parent, guardian or other fit person, as the case may be, to the probation officer to enable him to carry out the duties of supervision.