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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(2)(d) in Bihar Prevention of Beggary Act, 1951

(d)the management of Work Houses, Special Homes and Certified Homes, the detention of persons committed to such House and Homes, and the maintenance, care, treatment and instruction of such persons including all matters relating to their diet and accommodation as well as their labour and general conduct;