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State of Karnataka - Section

Section 32 in The Karnataka Prohibition Of Beggary Act, 1975

32. Board of Visitors.-

The Government may, in accordance with the rules made in this behalf, appoint a Board of Visitors in local areas to inspect, from time to time, the institutions situated therein, and to report on the working of these institutions, to the Government and offer such suggestions as they deem fit for the improvement of the said institutions.