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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(2) in The Tamil Nadu Prevention Of Begging Act, 1945

(2)The period during which such person is absent from a work-house or a special home during the continuance of a permission granted to him under this Section shall, for the purpose of computing his term of detention in a work-house or a special home, be deemed to be part of his detention.