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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Haryana - Subsection

Section 30(1) in Haryana Children Rules, 1974

(1)In the case a child whose ordinary place of residence lies outside the jurisdiction of the competent authority and the competent authority deems it necessary to take action under Section 33 it shall direct a Probation Officer to make enquiries as to the fitness and willingness of the relative or other persons to receive the child at his ordinary place of residence and whether such relative or other fit person can exercise proper care and control over the child.