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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(1) in The Uttar Pradesh Prohibition Of Beggary Act, 1975

(1)A person ordered to be detained in a Certified Institution under 'this Act shall, as soon as may be, after his arrival at a Certified Institution be examined by a Medical Officer.