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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(c) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012

(c)"Commissioner" means the Commissioner, Rehabilitation of Beggars or Indigents or any officer appointed or designated as such by the State Government under sub-section (1) of section 24;