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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

State of Haryana - Subsection

Section 29(3)(b) in The Haryana Prevention of Beggary Act, 1971

(b)collect subscriptions towards the recurring as well as non- recurring expenses of any or all Certified Institutions within the local area or one in which beggars from that area are detained, and disburse the collections in the prescribed manner;