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 52] [Entire Act] State of Haryana - Subsection Section 52(2) in The Haryana Children Act, 1974 (2)Any licence so granted under sub-section (1) shall be in force for the period specified in the licence or until revoked or forfeited by the branch of any of the conditions on which it was granted.
