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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(3)(c) in The Maharashtra Prevention Of Begging Act, 1959

(c)advise the State Government, through the Chief Inspector, as regards the certification of any Institution as a Certified Institution or the decertification of any Certified Institution within the local area;