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

State of Sikkim - Subsection

Section 5(2) in Sikkim Prohibition of Beggary Act, 2004

(2)If the inquiry referred to in sub-section (1) cannot be completed forthwith, the Court may adjourn it from time to time and order the person to be remanded to such place and custody as may be convenient.