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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Haryana - Subsection

Section 54(a) in The Haryana Children Act, 1974

(a)Knowingly assists or induces, directly or indirectly, a child detained in or placed out on licence from a children's home or special School to escape from the children's home or special school or from any person with whom he is placed out on licence or from the person with whom he is boarded out under the provisions of this Act; and