Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(8) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

(8)The Officer-in-charge of a girls' institution subject to the approval of the competent authority, may get suitable girls above the age of the eighteen years married according to the procedure laid down by that authority from time to time.