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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

NCT Delhi - Subsection

Section 14(2)(a) in The Delhi Prevention Of Begging Rules, 1960

(a)On an order of detention being made by a court in respect of any person, the Superintendent shall order such person’s money and valuables and his clothing, bedding and other articles, if any, stored under clause (d) of rule 12 together with the sale proceeds realized under clause (b) of rule 12 to be kept in safe custody and handed over to him at the time of his release.