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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(3)(b) in Himachal Pradesh Prevention of Beggary Act, 1979

(b)to have exercised control, direction or influence over the movements of a beggar in such a manner as to show that such person is aiding, abetting or compelling him to be; or