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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Sikkim - Subsection

Section 27(1) in Sikkim Prohibition of Beggary Act, 2004

(1)The State Government may direct any person detained in a Certified Institution to be transferred therefrom to any Institution of a like nature in any other part of India:Provided that no person shall be transferred under this section to any other State without the consent of the Government of that other State.