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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Haryana - Subsection

Section 31(3) in The Haryana Prevention of Beggary Act, 1971

(3)Any rule made under this section may provide that a contravention thereof shall be punishable with imprisonment which may extend to one month, or with fine which may extend to one thousand rupees, or with both.