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 11(3)] [Section 11] [Entire Act] State of Haryana - Subsection Section 11(3)(h) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002 (h)planning post-release rehabilitation programme and follow up for a period of two years in collaboration with aftercare service;