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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Uttar Pradesh - Subsection

Section 1(4) in The Uttar Pradesh Prohibition Of Beggary Act, 1975

(4)The State Government may, by notification in the official Gazette direct that the provisions of this Act shall in the first Instance apply only to children, and by subsequent notifications from time to time direct the application of this Act to other categories of persons.