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

State of Sikkim - Subsection

Section 5(1) in Sikkim Prohibition of Beggary Act, 2004

(1)Where a person who is brought before the Court under the last preceding section is not proved to have previously been detained in a Certified Institution under the provisions of this Act, the Court shall make a summary inquiry in the prescribed manner as regards the allegation that he was found begging.