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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(2) in The Maharashtra Prevention Of Begging Act, 1959

(2)The Advisory Committee constituted under sub-section (1) in any local area, of any member thereof may visit at all reasonable times and after due notice to the Superintendent, any Certified Institution in which beggars from that area are detained.