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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(1) in The Haryana Prevention of Beggary Act, 1971

(1)Subject to conditions prescribed, the Chief Inspector may direct any person detained in a Reception Centre or Certified Institution to be transferred therefrom to another Reception Centre or Certified Institution in the State :Provided that the total period of detention of such person shall in no case be increased by such transfer.