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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(3) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012

(3)The Commissioner, Rehabilitation of Beggars or Indigents, shall be overall State Level Co-ordinator of the recognized service organizations for purposes of this Act and shall be responsible for supervision, control and direction of them and for that purpose, shall perform such functions and exercise such powers, as may be prescribed.