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] [Entire Act] State of Haryana - Section Section 35 in Haryana Children Rules, 1974 35. Use of hand-cuffs or fetters. Section 67(2)(n). - No child dealt with under the provisions of the Act or these rules shall be hand-cuffed or fettered.
