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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Sikkim - Subsection

Section 15(3)(b) in Sikkim Prohibition of Beggary Act, 2004

(b)Offences to be tried summarilly. - advise the State Government through the Superintendent as regards the certification of any Institution as a Certified Institution or the de-certification of any Certified Institution;