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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Himachal Pradesh - Subsection

Section 7(1)(b) in Himachal Pradesh Prevention of Beggary Act, 1979

(b)A person convicted for the first time of any offence under section 3 may having regard to his age, character, antecedents and the circumstances in which the offence was committed also be released with admonition in the manner provided in sub-section (3) of section 360 of the Code of Criminal Procedure, 1973 (2 of 1974).