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

Bengal Presidency - Subsection

Section 2(9) in The Bengal Vagrancy Act, 1943

(9)"vagrant" means a person [* * * *] [Words 'not being of European extraction' omitted by the Adaptation of Laws Order, 1950.] found asking for alms in any public place, or wandering about or remaining in any public place in such condition or manner as makes it likely that such person exists by asking for alms but does not include a person collecting money or asking for food or gifts for a prescribed purpose;