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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(2) in The Haryana Prevention of Beggary Act, 1971

(2)If the medical officer certifies that the said person is not a child, is physically capable of ordinary manual labour and is not suffering from any infectious or contagious disease, the Court shall pass a sentence for a committal of such person to a Certified Institution.