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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(d) in The Haryana Prevention of Beggary Rules, 1972

(d)the clothing, bedding, and other articles not covered by the provision of clauses (a), (b) and (c) shall after being washed and dis- infected, if necessary, be made up into bundles and suitably stored. The Superintendent shall be responsible for their safe custody.