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[Cites 0, Cited by 0] [Section 29] [Entire Act]

NCT Delhi - Subsection

Section 29(1) in The Bombay Prevention Of Begging Act, 1959 [Delhi Extension]

(1)Every person ordered to be detained in a Certified Institution under this Act shall at any time allow his finger prints to be taken by the District Magistrate or any officer empowered by him in this behalf.