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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(1) in The Andhra Pradesh Prevention Of Begging Act, 1977

(1)The Chief Inspector may at any time grant permission to a person detained in a certified institution to absent himself for short periods or release him by grating a licence on such terms and conditions as may be prescribed:Provided that in urgent cases, the Superintendent of a certified institution may grant such permission for any period not exceeding fifteen days.