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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(1)(iii) in The Bombay Prevention Of Begging Act, 1959 [Delhi Extension]

(iii)“Chief Inspector” means the person appointed to be Chief Inspector of Certified Institutions under sub-section (1) of section 17 and includes an Additional Chief Inspector appointed under that section;