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 0] [Section 14] [Entire Act] State of Uttar Pradesh - Subsection Section 14(5) in The Uttar Pradesh Prohibition Of Beggary Act, 1975 (5)Any sum ordered to be recovered under sub-section (1) or (2) shall be recovered as if, it were fine imposed by a Court of Criminal Jurisdiction.
