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[Cites 0, Cited by 0] [Section 10(5)] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(5)(b) in The Uttar Pradesh Prohibition Of Beggary Act, 1975

(b)The Court may order him to be detained in a Certified Institution for a period which shall be not less than one year and may extend up to two years: