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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Bengal Presidency - Subsection

Section 18(2) in The Bengal Vagrancy Act, 1943

(2)When the employment referred to in clause (a) of sub-section (1) has been obtained for a vagrant, any such vagrant refusing or neglecting to avail himself thereof shall be liable to be punished on conviction before a Magistrate, with rigorous imprisonment for a term which may extend to one month.