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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(1)(a) in The Haryana Prevention of Beggary Rules, 1972

(a)in case he is undergoing detention for the first time, he has resided in the Certified Institution for not less than one-thirds of the term of his detention; and in any other case he has resided in the Certified Institution for not less than two-thirds of the term;