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

State of Andhra Pradesh - Subsection

Section 6(5) in The Andhra Pradesh Prevention Of Begging Act, 1977

(5)If the Court finds that the person who is declared a beggar under sub-section (2) has completed sixteen years of age but is not physically capable of ordinary manual labour, it may, instead of sentencing him under Section 27, order his detention in a special home for such period as the Court may deem fit.