Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Haryana - Subsection

Section 25(5) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

(5)The Committee shall take into consideration the age, physical and mental health, background, opinion of the child and the recommendation of the case worker, prior to disposal of such cases.