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

State of Bihar - Subsection

Section 7(2) in Bihar Prevention of Beggary Act, 1951

(2)If the medical officer certifies that the said person is above the age of ten and capable of ordinary manual labour and is also 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 Work House.