Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25] [Entire Act] State of Uttar Pradesh - Subsection Section 25(2) in The Uttar Pradesh Prohibition Of Beggary Act, 1975 (2)Whoever refuses to allow his finger prints to be taken under subsection (1) shall on conviction be liable to imprisonment for a term which may extend to three months.
