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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Sikkim - Subsection

Section 22(1) in Sikkim Prohibition of Beggary Act, 2004

(1)Subject to such conditions as are prescribed, the Superintendent may, at any time revoke a licence issued under Section 21 and thereupon the released person shall be detained in a Certified Institution until the expiry of the date for which he had been ordered to be detained.