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[Cites 0, Cited by 0] [Section 13A] [Entire Act]

Bengal Presidency - Subsection

Section 13A(2) in The Bengal Vagrancy Act, 1943

(2)A Board of Visitors may visit the receiving centre or the vagrants' home for which it is established and record its comments on any matter it may think fit pertaining to the working of the receiving centre or the vagrants' home for the consideration of the officer-in-charge of the receiving centre or the Manager of the vagrants' home and for this purpose, any member of the Board of Visitors shall have the right to visit such receiving centre or vagrants' home at any time between the hours of sunrise and sunset.