Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] State of Haryana - Subsection Section 19(2) in The Haryana Prevention of Beggary Act, 1971 (2)In directing such transfer the Chief Inspector shall have regard to the medical certificate and the directions, if any, made by the State Government, or Court under Section 23.
