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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(3) in The Uttar Pradesh Prohibition Of Beggary Act, 1975

(3)In any such Certified Institution, there shall, so far as practicable, be made provision for the teaching of agricultural, industrial and other pursuits and for the general education and the medical care of the inmates.