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

State of Haryana - Subsection

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

(g)the management of Certified Institutions, the detention of persons committed to them and the maintenance, care, treatment and instructions of such persons including all matters relating to their labour and general conduct;