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 18] [Entire Act] State of Haryana - Subsection Section 18(1) in The Haryana Prevention of Beggary Rules, 1972 (1)The Superintendent shall be responsible for the custody, protection, treatment, training and welfare of the inmates in the Reception Centre and the Certified Institution.
