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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(2) in The Maharashtra Prevention Of Begging Act, 1959

(2)If the inquiry referred to in sub-section (1) can not be completed forthwith, the court may adjourn it from time to time and order the person to be remanded to such place and custody as may be convenient.