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

State of Sikkim - Subsection

Section 3(1) in Sikkim Prohibition of Beggary Act, 2004

(1)The powers conferred on Courts by this Act shall be exercised only by a Court of Magistrate of the First Class, a Juvenile Court or any other Court exercising criminal Jurisdiction- In-the area and may be exercised by such Courts whether the case comes before them originally or on appeal or revision.