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 2] [Entire Act] State of Haryana - Subsection Section 2(c) in Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960 (c)'Chief Inspector' means the person appointed as such by the State Government to discharge the functions of the Chief Inspector under these rules;
