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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(1) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012

(1)The State Government shall designate an officer of Indian Administrative Service or Rajasthan Administrative Service as Commissioner, Rehabilitation of Beggars or Indigents.