Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Daman and Diu - Subsection Section 2(xii) in The Goa, Daman and Diu Prevention of Begging Act, 1972 (xii)“Superintendent” or “In-charge” means Superintendent or In-charge of a Receiving Centre or a Certified Institution, as the case may be.
