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 17] [Entire Act] State of Haryana - Subsection Section 17(1) in The Haryana Prevention of Beggary Rules, 1972 (1)The Chief Inspector shall be overall incharge for implementing the Act and adopting necessary measures for the persons detained in various Reception Centres or Certified Institutions.
