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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(3)(a) in The Bombay Prevention Of Begging Act, 1959

(a)tender advice as regards management, to any Certified Institutions through the Chief Inspector or such other officer as the [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] may specify,