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 25 in The Haryana Prevention of Beggary Rules, 1972

25. Visiting Committee for Reception Centre or Certified Institution not maintained by Government.

[Section 28] - The duties of Visiting Committee appointed for a Reception Centre or Certified Institution not maintained by the Government shall, subject to the terms of any agreement, entered into by the State Government in respect thereof be the same as those prescribed by Rule 23.