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 20] [Entire Act] State of Assam - Subsection Section 20(2) in The Assam Children Rules, 1976 (2)On the release of any child on licence, information shall be sent by the Superintendent of the Home or School to the competent authority under whose orders the child was kept in the institution or the actual date of release of the child.
