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[Cites 0, Cited by 0] [Section 7(5)] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(5)(x) in The Punjab Prevention of Beggary Rules, 1975

(x)to follow up, whenever possible, for a period of 18 months the activities of inmates discharged from the institution, either released on licence or after expiry of detention period.