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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(c) in The Andhra Pradesh Prevention Of Begging Act, 1977

(c)'Certified Institution' means any institution called 'special home' or work-house, which the Government may provide and maintain for the detention, training and employment of beggars and their dependents and includes any institution certified as such under sub-section (1) of Section 11;