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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Haryana - Subsection

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

(b)The Medical Officer shall arrange in the Reception Centre for immediate medical treatment of the person found to be a contagious leper or a lunatic pending orders of the [ - ] [See Legislative supplementary Part III, dated the 24th February, 1976.] Government under sub-sections (1) and (2) of Section 23 or of the Court under sub-section (3) of that section.