Section 34(2)(k) in Sikkim Prohibition of Beggary Act, 2004

[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Sikkim - Subsection

Section 34(2)(k) in Sikkim Prohibition of Beggary Act, 2004

(k)the conditions subject to which a licence may be revoked under Section 22;

(I)the manner of medical examination of beggar and offenders; (m) any other matter which is required to be, or may be prescribed.