Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(2) in The Haryana Prevention of Beggary Rules, 1972

(2)The Chief Inspector shall inspect every Reception Centre and Certified Institution functioning under the Act at least once in every six months [and record his observations and recommendation in general visit book] [See Legislative supplementary Part III, dated 24th February, 1976.].