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 19] [Entire Act] State of Haryana - Subsection Section 19(ix) in The Haryana Prevention of Beggary Rules, 1972 (ix)to attend to medical examination of every inmate and follow unscrupulously all sick and ailing inmates in the Reception Centre or the Certified Institution;
