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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(3) in Bihar Prevention of Beggary Act, 1951

(3)If the medical officer reports that the said person is below the age of ten or is physically incapable of ordinary manual labour, but is not suffering from any infectious or contagious disease, the Court shall, in case of a first offence, pass a sentence for committal of such person to a Special Home.