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

State of Haryana - Subsection

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

(3)The authority receiving the application may, after making such enquiry as it deems fit, issue an authorisation in Form "A" subject to such conditions as it may think necessary to impose.