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[Cites 0, Cited by 11] [Section 6] [Entire Act]

NCT Delhi - Subsection

Section 6(2) in The Bombay Prevention Of Begging Act, 1959

(2)When a person is convicted for the second or subsequent time under sub-section (1) the court shall order him to be detained for a period of ten years in a Certified Institution, and may convert any period of such detention (not exceeding two years) into a sentence of imprisonment extending to a like period.