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

State of Haryana - Subsection

Section 22(9) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

(9)The competent authority may, while making an order placing a juvenile under the care of a parent, guardian or fit persons, as the case may be, direct such parent, guardian or fit person to enter into a bond in Form-IV with or without sureties.