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 20] [Entire Act] State of Haryana - Subsection Section 20(6) in The Haryana Children Act, 1974 (6)An order under this section may be made against a parent or guardian, who, having been required to attend, has failed to do so, but save as aforesaid no such order shall be made without giving the parent or guardian an opportunity of being heard.
