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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(1) in The Tamil Nadu Prevention Of Begging Act, 1945

(1)After a person is received in a special home under the orders of a Magistrate or the Juvenile Court under this Act, the officer in charge of the special home shall cause him to be examined, as soon as may be, by such Medical Officer as the State Government may, by general or special order, direct.