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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(2) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012

(2)The State Government shall prescribe norms and standards for establishment and maintenance of Rehabilitation Homes to be established by recognized service organization for beggars or indigents.