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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Rajasthan - Subsection

Section 41(2)(e) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012

(e)the functions to be under taken and powers to be exercised under sub-section (3) of section 24 by the Commissioner; in the matters of supervision, control over and direction to recognized service organization; and