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

State of Tamilnadu - Subsection

Section 7(1) in The Tamil Nadu Prevention Of Begging Act, 1945

(1)If in the opinion of such medical officer the person arrested has attained the age of eighteen years, he shall, without delay, be produced before a Magistrate together with the certificate and a report by a Police officer of the facts of the case.