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

State of Andhra Pradesh - Subsection

Section 5(2) in The Andhra Pradesh Prevention Of Begging Act, 1977

(2)During such inquiry the Court shall explain to such person the facts alleged against him in the report of the authorised officer and record any statement which he may wish to make with reference thereto.