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

Daman and Diu - Subsection

Section 23(2) in The Goa, Daman and Diu Prevention of Begging Act, 1972

(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 provision of sub-section (1) of section 25 shall as far as may be apply.