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 4] [Entire Act] State of Assam - Subsection Section 4(5) in The Assam Children Rules, 1976 (5)The Chief Inspector shall communicate to the institution inspected by him any suggestions he has to make or such suggestions as he may deem fit and necessary to communicate after the report of the Inspector or the Assistant Inspector.
