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[Cites 0, Cited by 0] [Section 10A(2)] [Section 10A] [Entire Act]

State of Tamilnadu - Subsection

Section 10A(2)(ii) in The Tamil Nadu Prevention Of Begging Act, 1945

(ii)if any person, whom the Magistrate considers suitable, execute a bond with or without sureties, as the Magistrate may require making himself responsible for the housing, medical treatment and maintenance of such person and for preventing him from begging or being used for the purpose of begging;