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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(2)(g) in Bihar Prevention of Beggary Act, 1951

(g)the nature, incidents and maximum periods of punishments to be imposed on persons detained in Work Houses, Special Homes, Certified Homes for breach of any Rules or for failure or neglect to accept any employment outside such Work Houses and Special Homes which may be secured for them;