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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Sikkim - Subsection

Section 22(2) in Sikkim Prohibition of Beggary Act, 2004

(2)For the purpose of this section, the Superintendent may, if necessary, cause the released person to be arrested and sent to the nearest Receiving centre together with a copy of the order of detention, and thereupon the provisions of sub-section (1) of Section 24 shall as far as may be practicable apply.