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 Haryana - Subsection Section 20(5) in Haryana Children Rules, 1974 (5)The Chief Child Welfare Officer shall, either on his own inspection or on the inspection report of other officer, communicate to the Superintendent of the institution so inspected such suggestions or directions as he may deem fit and necessary.
