Section 2(1)(a) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012

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State of Rajasthan - Subsection

Section 2(1)(a) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012

(a)"begging" means, -

(i)coercively extorting alms in a public place or entering into any private premises for the same purpose of coercively extorting alms, whether under any pretence,

(ii)exposing or exhibiting with the object of extorting alms, any sore, wound, injury, deformity or disease, whether of himself or any other person or of an animal,

(iii)allowing oneself to be used as an exhibit for the purposes of extorting alms:

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State of Rajasthan - Subsection

Section 2(1)(a) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012