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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(3) in The Uttar Pradesh Prohibition Of Beggary Act, 1975

(3)The report of the Medical Officer referred to in sub-section (2) shall be forwarded to the Superintendent of such Certified Institution and a copy of the report shall also be sent to the State Government or a person authorised in that behalf for such action as may be deemed fit.