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 24] [Entire Act] State of Haryana - Subsection Section 24(6) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002 (6)The members of the Committee shall be paid such travelling or meeting allowance or honorarium as the State Government may decide from time to time.
