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 17] [Entire Act] State of Haryana - Subsection Section 17(1) in Haryana Children Rules, 1974 (1)When a child is placed under the care of a parent or a guardian and the competent authority deems it expedient to place the child under the supervision of a probation officer, it shall issue a supervision order as nearly as in form IV.
