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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(3)(a) in The Haryana Prevention of Beggary Rules, 1972

(a)satisfy himself that necessary measures for discipline, training, employment and medical care of the inmates are being taken in the Reception Centre and the Certified Institutions (functioning under the Act);