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 10] [Entire Act] State of Haryana - Subsection Section 10(4) in The Haryana Children Act, 1974 (4)The State Government may, by rules made under this Act, provide for the management of observation homes and the circumstances under which, and the manner in which, the recognition may be granted or withdrawn.
