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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Sikkim - Subsection

Section 6(2) in Sikkim Prohibition of Beggary Act, 2004

(2)When a person is convicted for the fir-St time under sub-section (1), the Court shall order him to he detained in a Certified Institution for a period of not less than two years and not more than three years.