Legal Document View

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
[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Haryana - Subsection

Section 38(5) in Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960

(5)The State Government may at any time order suitable inmates of the protective homes to be admitted into homes established under the After Care Programmes of the State Government.