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 52(2)] [Section 52] [Entire Act] State of Haryana - Subsection Section 52(2)(a) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002 (a)to make inquiries regarding the home and school conditions, conduct, character and health of juvenile or child under their supervision;