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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(5) in The Karnataka Prohibition Of Beggary Act, 1975

(5)If any person released under sub-section (4) is again produced before any Executive Magistrate or a Judicial Magistrate or a Metropolitan Magistrate for a similar offence, and the contravention of section 3 is proved against him, he shall not be released without a surety for a sum of rupees two thousand