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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(ii) in The Maharashtra Prevention Of Begging Act, 1959

(ii)“Certified Institution” means any institution which the State Government provides and maintains for the detention, training and employment of beggars and their dependents, and includes an institution certified to be such under sub-section (1) of section 13;