Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 33(9)] [Section 33] [Entire Act]

State of Haryana - Subsection

Section 33(9)(d) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

(d)no child above seven who can understand and express his opinion, shall be placed in adoption without his consent.