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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(3) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012

(3)Any person who is an indigent and has no source of living and has no choice except to seek alms, may also present himself before the Superintendent of the Rehabilitation Home and, if the Superintendent is satisfied that the person is an indigent, he may admit him to the Rehabilitation Home.