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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(b) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012

(b)he is physically infirm, blind, handicapped or otherwise incurably helpless to earn his living, remain in a Rehabilitation Home for indefinite period or until some philanthropic institution volunteers to take care of him or some other person, related to him or not, volunteers to take care of him.