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

State of Maharashtra - Subsection

Section 5(1) in The Maharashtra Prevention Of Begging Act, 1959

(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.