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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

State of Haryana - Subsection

Section 29(3)(d) in The Haryana Prevention of Beggary Act, 1971

(d)advise the State Government generally on the working of this Act in that area and particularly on any point referred to it by the Chief Inspector or any other officer specified by the State Government.