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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(5) in The Haryana Prevention of Beggary Rules, 1972

(5)The time which elapses after the failure of an inmate under sub-rule (4) to return to the Reception Centre or the Certified Institution shall be excluded in computing the time of the detention in the Reception Centre or the Certified Institution.