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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(1) in The Haryana Prevention of Beggary Act, 1971

(1)Subject to such conditions as may be prescribed, the Chief Inspector may at any time revoke licence issued under Section 20, and thereupon the released person shall be detained in a Certified Institution until the expiry of the term for which he had been ordered to be detained.