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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Sikkim - Subsection

Section 4(3) in Sikkim Prohibition of Beggary Act, 2004

(3)The provisions of Section 57 of the Code of Criminal Procedure, 1973, shall apply to every arrest under this sections and the officer in charge of the police station or section shall cause the arrested person to be kept in the prescribed manner until he can be brought before a Court.