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 29] [Entire Act] State of Haryana - Subsection Section 29(7) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002 (7)The follow up action on the findings and suggestions of the Inspection Committee shall be taken by all concerned authority.
