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

State of Jammu-Kashmir - Subsection

Section 6(1) in The Jammu And Kashmir Prevention Of Beggary Act, 1960

(1)Whoever having been previously declared or detained in a Sick Home, Beggar's Home or Children's Home, as the case may be, in accordance with the provision of section 5, is found begging shall on conviction be punished as is hereinafter referred to in this section.