Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(1) in The Andhra Pradesh Prevention Of Begging Act, 1977

(1)The Chief Inspector may at any time revoke a licence granted under sub-section (1) of Section 21 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.