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

State of Haryana - Subsection

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

(c)advise the State Government, through the Chief Inspector, as regards the certification of any institution as a Certified Institution or the decertification of any Certified Institution within the area; and