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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(3)(d) in The Bombay Prevention Of Begging Act, 1959

(d)advice the [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] generally on the working of this Act, and particularly on any point referred to it by the Chief Inspector or any other officer specified by Chief Inspector or any officer specified by the [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960].