Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] NCT Delhi - Subsection Section 22(2) in The Bombay Prevention Of Begging Act, 1959 [Delhi Extension] (2)Any such licence shall be in force until the expiry of the term for which the person was ordered to be detained in Certified Institution, unless sooner revoked.
