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State of Rajasthan - Section

Section 32 in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012

32. Taking photographs and finger prints for the purpose of survey.

- Every person admitted in a Rehabilitation Home under this Act shall, for the purposes of survey under this Act, allow his photograph and finger prints to be taken by the Superintendent of Rehabilitation Home or any officer empowered by the State Government in this behalf.