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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(2) in The Andhra Pradesh Prevention Of Begging Act, 1977

(2)In directing such transfer, the Chief Inspector shall have due regard to the medical report referred to in sub-section (3) of Section 4 and the directions, if any, made by the Court under sub-section (6) of Section 6.