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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(1) in The Andhra Pradesh Prevention Of Begging Act, 1977

(1)The Government may appoint a Chief Inspector of certified institutions for the state, and inspector, and as many assistant inspectors as may be necessary for one or more certified institutions functioning in any area, for exercising the powers and performing the functions conferred on or entrusted to them by or under this Act.