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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(5) in The Jammu And Kashmir Prevention Of Beggary Act, 1960

(5)The Court shall order the person declared as beggar under sub-section (4) to be detained in a Sick Home, Children's Home or a Beggar's Home, as the case may be, for a period not less than one year and not more than three years in the case of first offence.