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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Haryana - Subsection

Section 27(2) in The Haryana Prevention of Beggary Rules, 1972

(2)The Chief Inspector and such six other officers (including the Chairman) as the Government may from time to time appoint in this behalf shall be ex officio members. In the absence of the Chairman the senior-most official member present shall act as Chairman.