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 37] [Entire Act] State of Haryana - Subsection Section 37(4) in Haryana Children Rules, 1974 (4)If the address of the parents or guardian is known, they shall be given notice of any serious illness of the child and the superintendent shall answer any reasonable queries made by the parents or guardians.
