Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Maharashtra - Subsection Section 21(2) in The Maharashtra Prevention Of Begging Act, 1959 (2)In directing such transfer the Chief Inspector shall have regard to the medical certificate and the directions, if any, made by the State Government or court under section 26.
