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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Bengal Presidency - Subsection

Section 9(2) in The Bengal Vagrancy Act, 1943

(2)When a vagrant is sent to a vagrants' home under the provisions of subsection (1), he shall be handed over to the custody of the Manager of such vagrants' home and shall be detained therein, or in a vagrants' home to which he may be transferred under section 16, until duly discharged therefrom under section 18.