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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Sikkim - Subsection

Section 20(1) in Sikkim Prohibition of Beggary Act, 2004

(1)Subject to the conditions prescribed, the Superintendent may direct any person detained in a Receiving Centre or Certified Institution to he transferred therefrom to another Receiving Centre or Certified Institution in the State:Provided that the total period of detention of such person shall in no case be increased by such transfer.