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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(1)(x) in The Bombay Prevention Of Begging Act, 1959 [Delhi Extension]

(x)“Reception Centre” means an institution for the receiving and temporary detention of beggars provided by the Chief Commissioner or certified to be such under sub-section (1) of section 12;