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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(b) in The Haryana Prevention of Beggary Rules, 1972

(b)Any money, valuable, or animal belonging to such person, may with his consent and the approval of the Superintendent be delivered to his friends or relatives at any time, during the period of his detention, or the same may be sold and the sale-proceeds disposed of in such manner as the person may desire.