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 34] [Entire Act] State of Haryana - Subsection Section 34(24) in The Punjab Borstal Act, 1926 (24)for defining the powers and duties of after care societies and guardians and the conditions on which financial assistance may be given to them;
