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 16] [Entire Act] State of Haryana - Subsection Section 16(f) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002 (f)A receipt shall be obtained from such person for having received such valuables and other articles and the amount.
