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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(3) in The Andhra Pradesh Prevention Of Begging Act, 1977

(3)The Court shall, as soon as may be, order the person to be taken before a Medical Officer, not below the rank of an Assistant Surgeon, and the medical officer shall, after examining such person, prepare and forward a medical report to the Court regarding the age and physical capacity for ordinary manual labour of such person.