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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(2) in The Andhra Pradesh Prevention Of Begging Act, 1977

(2)For the purpose of this section, the Chief Inspector may if necessary, cause the released person to be arrested and sent to nearest certified institution together with a copy of the order of detention, and thereupon the provisions of sub-section (1) of Section 16 shall, so far as may be, apply.