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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(l) in The Haryana Children Act, 1974

(l)"guardian", in relation to a delinquent child or neglected child, includes any person who in the opinion of the competent authority having cognizance of any proceedings in relation to such a child has, for the time being, the actual charge of, or control over, that child;