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 52] [Entire Act] State of Haryana - Subsection Section 52(3) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002 (3)The probation officer shall not employ a juvenile or children under their supervision for their own purposes or take any private service from them.
