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 2] [Entire Act] State of Haryana - Subsection Section 2(i) in The Haryana Prevention of Beggary Act, 1971 (i)"Imprisonment" means rigorous or simple imprisonment as described in Section 53 of the Indian Penal Code, 1860 (XLV of 1860);
