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

State of Andhra Pradesh - Subsection

Section 5(3) in The Andhra Pradesh Prevention Of Begging Act, 1977

(3)If such person disputes the correctness of the report of the authorised officer in any material respect, the Court shall proceed, as nearly as may be, in accordance with the procedure laid down for the trial of summons cases in the Code of Criminal Procedure, 1973.