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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(a) in The Bihar Children Act, 1970

(a)"begging" means-
(i)soliciting or receiving alms in a public place or entering on any private premises for the purpose of soliciting or receiving alms, whether under the pretence of singing, dancing, fortune-telling, performing tricks or selling articles or otherwise;
(ii)exposing or exhibiting with the object of obtaining or extorting alms any sore wound, injury, deformity or disease, whether of himself or of any other persons or of an animal;
(iii)allowing oneself to be used as an exhibit for the purpose of soliciting or receiving alms;