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[Cites 0, Cited by 0] [Section 21] [Entire Act]

NCT Delhi - Subsection

Section 21(1) in The Bombay Prevention Of Begging Act, 1959 [Delhi Extension]

(1)Subject to conditions prescribed, the Chief Inspector may direct any person detained in a Receiving Centre or Certified Institution to be transferred there from to another Receiving Centre or Certified Institution in the Union Territory of Delhi:Provided that the total period of detention of such person shall in no case be increased by such transfer.