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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(13) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

(13)The Officer-in-charge of the said institution may on receipt of the information intimate in writing objections, if any, to the committal of the juvenile or child and the objections shall be taken into consideration by the Board before the juvenile or child is committed to the said institution.