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 27] [Entire Act] State of Haryana - Subsection Section 27(3) in The Haryana Children Act, 1974 (3)No legal practitioner or public prosecutor shall be entitled to appear before a competent authority in any case or proceeding before it, except with the permission of that authority.
