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

State of Maharashtra - Subsection

Section 2(1)(iii) in The Maharashtra Prevention of Begging Act, 1960

(iii)"Chief Inspector" means the person appointed to be the Chief inspector of Certified Institutions under sub-section (1) of section 17, and includes an Additional Chief Inspector appointed under that section;