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

State of Bihar - Subsection

Section 7(4) in Bihar Prevention of Beggary Act, 1951

(4)If the medical officer reports that the said person is suffering from any infectious disease, the Court shall in case of a first offence, pass a sentence for committal of such person to a Certified Home, but, if there is no such Certified Home for the reception of such person, the Court may stop further inquiry and release him.