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

State of Andhra Pradesh - Subsection

Section 21(3) in The Andhra Pradesh Prevention Of Begging Act, 1977

(3)The period during which such person is absent from a certified institution during the continuance of a permission or a licence granted to him under sub-section (1) shall for the purpose of computing his term of detention in a certified institution be deemed to be part of his detention.