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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Haryana - Subsection

Section 31(2)(h) in The Haryana Prevention of Beggary Act, 1971

(h)the management and discipline of persons detained in a Reception Centre or Certified Institution including the imposition of manual or other work and the awarding of punishment for breach of any rule made under this clause;