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 9] [Entire Act] State of Haryana - Subsection Section 9(4) in Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960 (4)A child kept in the protective home shall be allowed such diet and clothing as the medical officer attached to the protective home may think fit.
