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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Himachal Pradesh - Subsection

Section 5(4)(b) in Himachal Pradesh Prevention of Beggary Act, 1979

(b)in the event of a second or subsequent conviction with imprisonment for a term of not less than three months and with fine which may extend to one thousand rupees: