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 5] [Entire Act] State of Haryana - Subsection Section 5(3) in The Haryana Children Act, 1974 (3)No person shall be appointed as a member of the Board or as a Magistrate in the children's court unless he has in the opinion of the State Government, knowledge of child psychology and child welfare.
