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 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(b) in The Uttar Pradesh Prohibition Of Beggary Act, 1975

(b)'Certified Institution' means any institution which the State Government provides and maintains for the detention, training and employment for beggars and their dependents and includes an institution certified as such under section 16;