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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Daman and Diu - Subsection

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

(ii)“Certified Institution” means any institution which the Government provides and maintains for the detention, training and employment of beggars and their dependants, and includes an institution certified to be such under sub-section (1) of section 13;