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

State of Himachal Pradesh - Subsection

Section 7(3) in Himachal Pradesh Prevention of Beggary Act, 1979

(3)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), or any other law for the time being in force, no person convicted under section 4 or section 5 shall be released on probation or with admonition.