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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(j) in Bihar Prevention of Beggary Act, 1951

(j)"Special Home" means a home notified by the State Government, as suitable for the reception of beggars, not physically capable of ordinary manual labour, but not suffering from leprosy or any other infectious or contagious disease and children below the age of ten years who are committed to a Special Home under any of the provisions of this Act; and