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 39] [Entire Act] State of Haryana - Subsection Section 39(5) in The Haryana Children Act, 1974 (5)Nothing in this section shall be constructed to take away or affect the right of any parent, teacher or other person having the lawful control or charge of a child to administer punishment to such child.
