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 27] [Entire Act] State of Haryana - Subsection Section 27(2) in Haryana Children Rules, 1974 (2)On the release of any child on licence, the information shall be sent by the Superintendent of an institution to the competent authority under whose orders the child was kept in the institution of the actual date of release of the child.
