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

State of Haryana - Subsection

Section 3(6) in The Haryana Prevention of Beggary Rules, 1972

(6)If the authority receiving the application is of the opinion that an authorisation should not be issued to the applicant, he shall reject the application and inform the applicant [about such rejection and reasons, therefor] [See Legislative supplementary Part III, dated 24th February, 1976.]