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 4] [Entire Act] State of Assam - Subsection Section 4(2) in The Assam Children Rules, 1976 (2)Every Chief Inspector, Inspector and Assistant Inspector shall, during his inspection of institutions give every child committed to its case an opportunity to make any complaint or application to him which such child may wish to make.
