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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(3)(d) in The Maharashtra Prevention Of Begging Act, 1959

(d)advise the State Government generally on the working of this Act in that area, and particularly on any point referred to it by the Chief Inspector or any other officer specified by the State Government.