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 16] [Entire Act] State of Haryana - Subsection Section 16(4) in The Haryana Prevention of Beggary Rules, 1972 (4)An inmate who shows satisfactory progress in the training provided for him or whose conduct is good may be paid a gratuity not exceeding five rupees per month.
