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[Cites 0, Cited by 0] [Section 363A(4)] [Section 363A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 363A(4)(a) in The Jammu and Kashmir State Ranbir Penal Code, 1989

(a)"begging" means-
(i)soliciting or receiving alms in a public place, whether under the pretence of singing, dancing, fortune telling, performing tricks oi selling articles or otherwise;
(ii)entering on any private premises for the purpose of soliciting or receiving alms;
(iii)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 person or of an animal;
(iv)using a minor as an exhibit for the purpose of soliciting or receiving alms;