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

State of Haryana - Subsection

Section 6(2) in The Haryana Prevention of Beggary Act, 1971

(2)Where the dependent person is a child above the age of five years, the Court shall forward him to a Court constituted under the East Punjab Children Act, 1959, for being dealt with thereunder.