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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(4) in The Haryana Prevention of Beggary Rules, 1972

(4)The non-official members shall hold office for a period of three years from the date of appointment or for such further period, if any, as the [ - ] [See Legislative supplementary Part III, dated 24th February, 1976.] Government may, by general or special order, direct in that behalf.