Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Andhra Pradesh - Subsection Section 14(4) in The Andhra Pradesh Prevention Of Begging Act, 1977 (4)The Chief Inspector, Inspector or Assistant Inspector shall inspect every certified institution as often as necessary, but not less than once in every six months.
