Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Haryana - Subsection

Section 29(2) in The Haryana Prevention of Beggary Rules, 1972

(2)Where such person is transferred from one Reception Centre or Certified Institution to another, all his effects, valuable and money in his custody of the Superintendent shall be sent along with him to the Superintendent of the Reception Centre or Certified Institution to which he has been transferred together with a full and correct statement of the description and estimated value thereof.