Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Andhra Pradesh - Subsection Section 5(4) in The Andhra Pradesh Prevention Of Begging Act, 1977 (4)If the inquiry cannot be completed forthwith the Court may adjourn it, from time to time and order the person to be remanded to such place and custody as may be convenient.
