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 3] [Entire Act] State of Haryana - Subsection Section 3(8) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002 (8)The Board shall hold its sittings in the premises of an Observation Home or at the place/time fixed by the Chairman on any working day.
