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 20] [Entire Act] State of Haryana - Subsection Section 20(1) in Haryana Children Rules, 1974 (1)Every institution including its departments shall be inspected atleast once in every quarter, by the Chief Child Welfare Officer, Probation Officers or such other officers, as may be appointed by the Government.
