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 18] [Entire Act] State of Haryana - Subsection Section 18(12) in Haryana Children Rules, 1974 (12)The Superintendent shall, in no case, without the prior permission of the Chief Child Welfare Officer or such other authority as the Government may specify in this behalf, absent himself.
