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

State of Telangana - Subsection

Section 27(3) in Telangana Prevention of Begging Act, 1977

(3)Whoever, after having been convicted under sub-section (2) for a second time, is convicted again, he shall be punished with imprisonment for a term which shall not be less than three years but shall not be more than five years.