Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Bihar - Subsection Section 5(1) in Bihar Prevention of Beggary Act, 1951 (1)Where a person is brought before the Court under Section 4, the Court shall make a summary inquiry in the prescribed manner as regards the allegation that he was found begging.
