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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9(4) in Himachal Pradesh Prevention of Beggary Act, 1979

(4)Any person charged with a breach of any rule referred to in subsection (1) may be tried by a Magistrate of competent jurisdiction in the area in which the place last notified as his residence is situated.