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 1] [Section 5] [Entire Act] State of Jammu-Kashmir - Subsection Section 5(1) in The Jammu And Kashmir Prevention Of Beggary Act, 1960 (1)Where a person is brought before the Court under section 4, the Court shall make a summary inquiry as regards the allegation that he was found begging.
