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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Himachal Pradesh - Subsection

Section 5(5) in Himachal Pradesh Prevention of Beggary Act, 1979

(5)Notwithstanding anything contained in this section, if any person, shall be punishable on first conviction with imprisonment for a term of not less than three months, or with fine which may extend to two thousand rupees, or with both.