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 5] [Entire Act] State of Haryana - Subsection Section 5(2) in The Haryana Prevention of Beggary Act, 1971 (2)When a person is convicted for the second time the Court shall order him to be detained in a Certified Institution for a period not less than one year and not more than three years.
