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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Bengal Presidency - Subsection

Section 10(2) in The Bengal Vagrancy Act, 1943

(2)The Controller shall not give the permission referred to in sub-section (1) unless, if the vagrant had been detained in a vagrants' home, such vagrant would have been eligible to have been discharged therefrom under the provisions of sub-section (1) of section 18.