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[Cites 0, Cited by 0] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(2) in The Bombay Prevention Of Begging Act, 1959

(2)The Advisory Committee constituted under sub-section (1) of any member thereof, may visit at all reasonable times and after the due notice to the Superintendent, any Certified Institution in which beggars are detained.