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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Haryana - Subsection

Section 31(2)(n) in The Haryana Prevention of Beggary Act, 1971

(n)the nature, incidents and maximum periods of the punishment to be imposed on persons detained in Certified Institutions for breach of any rules or for failure or neglect to accept any employment outside such institutions which may be secured for them;