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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(7) in The Haryana Prevention of Beggary Rules, 1972

(7)Within thirty days of the receipt of the information under sub-rule (6), the applicant may file an appeal to the Government against the order of rejection made by the Deputy Commissioner. The Government may, after making such enquiry as it may deem necessary, issue an authorisation to such person.