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[Cites 0, Cited by 0] [Section 25] [Entire Act]

NCT Delhi - Subsection

Section 25(2) in The Delhi Prevention Of Begging Rules, 1960

(2)The Chief Inspector shall not direct the transfer of any person to a Receiving Centre or Certified Institution not maintained by the Chief Commissioner in contravention of the terms of any agreement entered into by the Chief Commissioner in respect of such Centre or Institution.