Section 2 in The Haryana Prevention of Beggary Rules, 1972
2.
In these rules, unless the context otherwise requires -(a)"Act" means the Haryana Prevention of Beggary Act, 1971;(b)"Form" means a form appended to these rules;(c)"Government" means the Government of the State of Haryana;(d)"Section" means the section of the Act.
