Section 4(3)(g) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(3)(g) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

(g)attending to immediate and urgent needs of the juvenile's like appearing in examinations, interview letter to parent (s), personal problems etc.; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Haryana - Subsection

Section 4(3)(g) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002