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 39] [Entire Act] State of Assam - Subsection Section 39(4) in The Assam Children Rules, 1976 (4)be contacted by a probation officer as soon as may be after his admission for the purpose of recording his history and taking such steps as will relieve suspense and fear from the child; and
