Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Haryana - Subsection Section 10(c) in The Haryana Prevention of Beggary Rules, 1972 (c)A fit animal ordered to the confiscated by the Court under sub-sections (3) and (4) of Section 25 shall be disposed of in accordance with the provision of clause (b) of this rule.
