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 36] [Entire Act] State of Assam - Subsection Section 36(2) in The Assam Children Rules, 1976 (2)The permission granted under sub-rule (1) may at any time, be cancelled by an order in writing by the Superintendent and the inmate may be recalled by him without giving any reason therefor.
