Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Bihar - Subsection Section 5(3) in Bihar Prevention of Beggary Act, 1951 (3)If, on making the inquiry referred to sub-section (1), the Court is not satisfied that the person was found begging, it shall order that such person be released forthwith.
