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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(2) in The Maharashtra Prevention Of Begging Act, 1959

(2)Whoever refuses to allow his finger prints to be taken under sub-section (1) shall on conviction be liable to have his period of detention in a Certified Institution not exceeding three months converted to a term of imprisonment extending to a life period.