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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(m) in The Andhra Pradesh Prevention Of Begging Act, 1977

(m)'Work-house' means an institution established and maintained by the Government under the provisions of this Act for detention of beggars physically capable of ordinary manual labour, and includes any institution certified as such under sub-section (1) of Section 11.