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 19] [Entire Act] State of Haryana - Subsection Section 19(5) in Haryana Children Rules, 1974 (5)The institution shall be responsible for -(i)security, custody and discipline;(ii)inspecting the food daily so as to ensure that the same is cooked and distributed among the children properly, and(iii)moral, education and training.
