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State of Karnataka - Section

Section 19 in The Karnataka Prohibition Of Beggary Act, 1975

19. Transfer from one Institution to another.-

Chairman of the Central Relief Committee may direct any person detained in a receiving centre or relief centre or any other institution to be transferred therefrom to another receiving centre, relief centre or Institution of a like nature in the State:Provided that the total period of detention of such person shall in no case be increased by such transfer.