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

State of Rajasthan - Subsection

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

(h)"Rehabilitation Home" means any institution established and maintained by the State Government or a recognized service organization for reception, maintenance, treatment, education, training to beggars or indigents under section 4;