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 37] [Entire Act] State of Assam - Subsection Section 37(1) in The Assam Children Rules, 1976 (1)For the control and management of every Children's Home, Special School and Observation Home established and maintained under sub-section (1) of Section 9, 10 or 11 a Superintendent shall be appointed by the State Government.
