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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Andhra Pradesh - Subsection

Section 27(1) in The Andhra Pradesh Prevention Of Begging Act, 1977

(1)Whoever is found begging in contravention of the provisions of Section 3 shall, on conviction, be punished with imprisonment for a term which shall not be less than six months but shall not be more than two years or with fine which may extend to two hundred rupees or with both.