Legal Document View

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
[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(3)(c) in The Haryana Prevention of Beggary Rules, 1972

(c)transfer any person detained in Reception Centre or Certified Institution to another Institution of similar nature either within the State or outside the State in accordance with the provision of Rule 29.