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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(4) in The Tamil Nadu Prevention Of Begging Act, 1945

(4)If such person disputes the correctness of the Police report in any material respect, the Magistrate shall proceed as nearly as may be in accordance with the procedure laid down for the trail of summons cases, in the Code of Criminal Procedure, 18985 (Central Act of 1898)