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

State of Haryana - Subsection

Section 3(4) in The Haryana Prevention of Beggary Rules, 1972

(4)The holder of an authorisation shall carry the authorisation with him while soliciting, or receiving money, food or gifts and shall on demand by a Police Officer authorised in this behalf by the [ - ] [See Legislative supplementary Part III, dated 24th February, 1976.] Government produce it for inspection.