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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(c) in The Haryana Prevention of Beggary Act, 1971

(c)"Certified Institution" means any institution which the State Government provides and maintains for the detention, training and employment of beggars and their dependents and includes a Certified Home and Special Home;