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 6] [Entire Act] State of Haryana - Subsection Section 6(4) in The Haryana Children Act, 1974 (4)Where no children's court has been constituted for any area, the powers conferred on it by or under this Act shall be exercise in that area by the judicial Magistrate of the Ist Class specially nominated by the Sessions Judge.
