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

State of Telangana - Subsection

Section 20(2) in Telangana 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.