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 3] [Entire Act] State of Haryana - Subsection Section 3(3) in The Haryana Children Act, 1974 (3)The Board shall function as a bench of Magistrates and shall have the powers conferred by the Code of Criminal Procedure, 1898 (Central Act 5 of 1898), on a Magistrate of the first class.
