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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Daman and Diu - Subsection

Section 6(3) in The Goa, Daman and Diu Prevention of Begging Act, 1972

(3)When a person is convicted for the second or subsequent time under sub-section (1), the Court shall order him to be detained for a period of ten years in a Certified Institution, and may convert any period of such detention, not exceeding two years, into a sentence of imprisonment extending to a like period.