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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(9) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012

(9)The Superintendent shall inform the near relatives, if any, of a beggar or an indigent admitted to the Rehabilitation Home, as early as practicable and send a copy of his entire record to the Rehabilitation Officer of the area for information.Chapter - III Rehabilitation Home