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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(1) in Bihar Prevention of Beggary Act, 1951

(1)Whoever having been previously detained in a Work House, Special Home or as the case may be, a Certified Home in accordance with the provision 5 is found begging shall on conviction be punished as is hereinafter in this section provided.