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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(3) in The Haryana Prevention of Beggary Act, 1971

(3)The provisions of Section 61 of the Code of Criminal Procedure, 1898, shall apply to arrest made under this section and the officer-in-charge of the police station shall cause the arrested person to be kept in the prescribed manner until he is brought before a Court.