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 10] [Entire Act] State of Haryana - Subsection Section 10(2) in Haryana Children Rules, 1974 (2)The manager of the said institution may, on receipt of the information, intimate in writing, objections, if any, to the committal of the child and these will be fully taken into consideration before the child is committed to the said institution.
