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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(3) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012

(3)Before recognizing any service organization, the State Government shall ensure that such organization has ample space and means to carry out the task of rehabilitation of beggars or indigents.