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 4] [Entire Act] State of Haryana - Subsection Section 4(2) in The Haryana Prevention of Beggary Rules, 1972 (2)Such arrested persons shall be kept with a person of the same sex :Provided that nothing in this sub-rule shall apply to a child under twelve years of age.
