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 Haryana - Subsection Section 36(1) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002 (1)The after care organizations, as outlined in the Act, are to take care of juveniles or children after they leave special homes and children's homes.
