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 9] [Entire Act] State of Haryana - Subsection Section 9(a) in The Haryana Prevention of Beggary Rules, 1972 (a)if the effects consists of obscence pictures or literature, tobacco, snuff, opium, any drug or liquor or perishable articles of trivial value, they shall be destroyed;
