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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(1) in The Haryana Prevention of Beggary Act, 1971

(1)The State Government may provide and maintain one or more Reception Centres at such place or places as it thinks fit, and may certify any institution to be a Reception Centre for the purposes of this Act.