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Bengal Presidency - Section

Section 21 in The Bengal Vagrancy Act, 1943

21. Punishment for refusing to submit to medical examination at receiving centre.

- Any vagrant who refuses to submit to a medical examination by the medical officer of a receiving centre or by any person assisting such medical officer under the provisions of sub-section (2) of section 8 shall be liable to be punished on conviction before a Magistrate with rigorous imprisonment for a term which may extend to one month.