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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Sikkim - Subsection

Section 28(2) in Sikkim Prohibition of Beggary Act, 2004

(2)Whoever refuses to allow his finger prints to be taken under sub-Section (1) shall on conviction be liable to have his period of detention in a Certified Institution not exceeding three months converted to a term of imprisonment extending to a like period.