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

State of Maharashtra - Subsection

Section 22(1) in The Maharashtra Prevention of Begging Act, 1960

(1)Subject to such conditions as are prescribed,-
(a)the Chief Inspector or the Superintendent of the Certified Institution may at any time grant permission to a parson detained in a Certified Institution to absent himself for short periods, and
(b)the Chief Inspector may at any time release such person conditionally and issue him a licence therefor.