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 33(11)] [Section 33] [Entire Act] State of Haryana - Subsection Section 33(11)(f) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002 (f)As far as practicable, the time taken for passing and adoption order, shall not exceed two months from the date of filing of application.