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State of Uttar Pradesh - Section

Section 24 in The Uttar Pradesh Prohibition Of Beggary Act, 1975

24. Search in Certified Institution

The Superintendent of a Certified Institution may direct that any person received in the Certified Institution shall be searched, that he shall be cleansed, that his personal effects shall be inspected and that any money or other thing found with him shall be disposed of in the prescribed manner:Provided that a female shall be searched only by a female, and with due regard to decency.