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(6) in Haryana Children Rules, 1974 (6)The institution shall inform in respect of the escape or re-capture of any child admitted therein to -(a)the Chief Child Welfare Officer;(b)the District Magistrate; and(c)the Station House Officer of the nearest Police Station.
