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State of Chattisgarh - Section

Section 361 in The Chhattisgarh Municipal Corporation Act, 1956

361. Importing beggar.

- Whoever within the limits of the city employs others for the purpose of begging alms and lives wholly or in part on the proceeds of their begging shall be punishable with imprisonment of either description which may extend to six months or with fine not exceeding one thousand rupees or with both.