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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(4) in The Haryana Prevention of Beggary Act, 1971

(4)If, on making the inquiry referred to in sub-section (1), the Court is satisfied that such person was found begging it shall record a finding that the person is a beggar and convict him accordingly.