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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(p) in The Haryana Prevention of Beggary Act, 1971

(p)"Special Home" means a home notified by the State Government as suitable for the reception and detention of beggars, not physically capable of doing manual labour but not suffering from leprosy or any other infectious or contagious disease; and