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State of Sikkim - Section

Section 12 in Sikkim Prohibition of Beggary Act, 2004

12. Receiving centres.

(1)The State Government may provide and maintain one or more Receiving Centres at such place or places as it thinks fit and may certify any institution to be a Receiving Centre for the purposes of this Act.
(2)Every such Receiving Centre shall be under the control of a Superintendent.