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 37] [Entire Act] State of Haryana - Subsection Section 37(6) in Haryana Children Rules, 1974 (6)The Superintendent may at his discretion grant interviews or allow the despatch or receipt of letters at short intervals than those provided in sub-rule (3) inspite of the child's misconduct if he considers that special or urgent grounds exist.
