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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(1) in The Haryana Children Act, 1974

(1)If any police officer, or any other person, authorised by the State Government in this behalf, by general or special order, is of the opinion that the person is apparently a neglected child, such police officer or other person may take charge of that person for bringing him before a Board.