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[Cites 0, Cited by 0] [Section 23] [Entire Act]

NCT Delhi - Subsection

Section 23(2) in The Bombay Prevention Of Begging Act, 1959 [Delhi Extension]

(2)For the purpose of this section the Chief Inspector may, if necessary, cause the released person to be arrested and sent to the nearest Receiving Centre, together with a copy of the order of detention, and thereupon the provisions of sub-section (1) of section 25 shall as far as may be applied.