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

Daman and Diu - Subsection

Section 23(1) in The Goa, Daman and Diu Prevention of Begging Act, 1972

(1)Subject to such conditions, as may be prescribed, the Chief Inspector may at any time revoke any permit granted under section 22, and thereupon the released person shall be detained in a Certified Institution until the expiry of the term for which he had been ordered to be detained.