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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(1) in The Tamil Nadu Prevention Of Begging Act, 1945

(1)The State Government may, subject to such conditions as may be prescribed, direct any person detained in a work-house or special home to be transferred therefrom to another work-house or special home, as the case may be;Provided that the total period of detention of such person shall not be increased by such transfer.