Section 6(2)(a) in The Haryana Prevention of Beggary Rules, 1972

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State of Haryana - Subsection

Section 6(2)(a) in The Haryana Prevention of Beggary Rules, 1972

(a)Notwithstanding anything contained in sub-rule (i) a Medical Officer who in pursuance of the provisions of Section 7 and sub-section (1) of Section 23 examines a person received in a Reception Centre under Sub-Section 13 shall carefully and thoroughly examine all parts of the body of such person and shall -

(i)record the result of the examination in Form "B" if the person is in good health and in Form "C" if he is not in good health;

(ii)keep a copy of such record in the case history of the person concerned; and

(iii)report the result of his examination to the Superintendent :-

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State of Haryana - Subsection

Section 6(2)(a) in The Haryana Prevention of Beggary Rules, 1972