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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(1) in The Haryana Prevention of Beggary Act, 1971

(1)Whoever having been previously detained in a Certified Institution in accordance with the provisions of Section 4 is found begging again shall on conviction be punishable as is hereinafter provided in this section.