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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(1) in The Punjab Prevention of Beggary Rules, 1975

(1)If a person arrested under section 3 cannot be brought forthwith before the court, the Police Officer or the authorised person shall cause such person to be kept at the nearest police station. The Officer-in-charge of the police station shall, as far as possible keep such person apart from persons is his custody otherwise than under section 3.