Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 8 in The Haryana Prevention of Beggary Act, 1971

8. Punishment for escape from Certified Institution.

- Whoever escapes, from a Certified Institution to which he has been committed on conviction under the provisions of this Act before the expiry of the period for which he has been committed, shall be punishable with imprisonment which may extend to three months.