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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(1) in The Maharashtra Prevention Of Begging Act, 1959

(1)Subject to conditions prescribed, the Chief Inspector may direct any person detained in a Receiving Centre or Certified Institution to be transferred therefrom to another Receiving Centre or Certified Institution in the State:Provided that the total period of detention of such person shall in no case be increased by such transfer.