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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(1)(b) in The Haryana Prevention of Beggary Rules, 1972

(b)during one month immediately preceding the date of release in the case of a first detention, three months in the case of detention for the second time, and six months in the case of any subsequent detention, he has not been awarded any disciplinary punishment under the provisions of the clauses (iii) to (vii) of Rule 22 :