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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Daman and Diu - Subsection

Section 21(1) in The Goa, Daman and Diu Prevention of Begging Act, 1972

(1)Subject to such conditions as may be prescribed the Chief Inspector may direct any person detained in a Receiving Centre or Certified Institution to be transferred therefrom to another Receiving Centre or Certified Institution:Provided that the total period of detention of such person shall in no case be increased by such transfer.