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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(3) in The Haryana Prevention of Beggary Act, 1971

(3)The period during which such person is absent from a Certified Institution by permission or by licence as aforesaid, shall, for the purpose of computing his term of detention in a Certified Institution, be deemed to be part of his detention.