Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(2) in The Delhi Prevention Of Begging Rules, 1960

(2)The Deputy Commissioner may, after making such inquiry as he deems fit, and in consultation with the Chief Inspector of Certified Institutions, issue a permit in Form A, subject to such conditions as he may think it necessary to impose.