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 10] [Entire Act] State of Haryana - Subsection Section 10(1) in Haryana Children Rules, 1974 (1)The manager of an institution certified by the State Government under sub-section (2) of Section 8 or sub-section (2) of Section 9 shall be informed in advance by the competent authority before any child is committed to it.
