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 26] [Entire Act] State of Haryana - Subsection Section 26(4) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002 (4)Every possible effort shall be made to trace and associate the family and assistance of recognized voluntary organizations or child line may also be taken.
