Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Haryana - Subsection Section 17(3) in The Haryana Children Act, 1974 (3)When such person having been arrested is not released on bail under sub-section (2), he shall be kept in an observation home in the prescribed manner until he can be brought before a children's court.
