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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(2)(h) in The Uttar Pradesh Prohibition Of Beggary Act, 1975

(h)the manner of and the conditions for the removal of any person from Certified Institution owing to unsoundness of mind or any other reason under sub-section (4) of section 21;