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

NCT Delhi - Subsection

Section 2(1)(ii) in The Bombay Prevention Of Begging Act, 1959 [Delhi Extension]

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