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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(2) in The Haryana Prevention of Beggary Rules, 1972

(2)The permission granted under sub-rule (1) may at any time be cancelled by an order in writing by the Superintendent and the inmate may be recalled by him [ - ] [See Legislative supplementary Part III, dated the 24th February, 1976.].