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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(5) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012

(5)Any personal belongings including money and valuables of the persons admitted to the Rehabilitation Home shall be entered in a register maintained in such a form as may be prescribed and such money and valuables shall be returned to the concerned person as and when he leaves the Home.