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 59] [Entire Act] State of Haryana - Subsection Section 59(1) in The Haryana Children Act, 1974 (1)The State Government may, for the purposes of this Act, by notification, appoint the Chief Child Welfare Officer, Probation Officers and such other officers as it may deem fit.
