Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(2) in The Uttar Pradesh Prohibition Of Beggary Act, 1975

(2)The Medical Officer shall report about the age and general state of health and mental and bodily condition and in particular whether the person is a leper or whether he is suffering from any infectious or contagious disease and whether he is capable of rendering any kind of manual labour.