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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(2) in The Tamil Nadu Prevention Of Begging Act, 1945

(2)The Magistrate before making any order under sub-section (1) shall inquire into the circumstances of the parent or other person liable to maintain the person detained and shall record evidence if any, in the present of the parent or such other person, as the case may be.