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 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(2) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012

(2)The powers and duties of the Commissioner, Rehabilitation of Beggars or Indigents with respect to running and maintaining the Rehabilitation Homes including reception, maintenance, treatment, training, education etc. and of other officers appointed under this Act shall be such as are provided in this Act or as may be prescribed.