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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(1) in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973

(1)Where a person who is brought before the Court under Section 4 is not proved to have previously been detained in a certified institution under the provisions of this Act, the Court shall make a summary inquiry in the prescribed manner, as regard the allegation that he was found begging.