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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(6) in The Punjab Prevention of Beggary Rules, 1975

(6)If the District Magistrate or the Chief Inspector as the case may be, is of the opinion that an authorisation certificate should not be issued to the applicant, he shall record his reasons therefor and as soon as may be, inform the applicant accordingly.