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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(2) in The Jammu And Kashmir Prevention Of Beggary Act, 1960

(2)The provisions of section 61 of the Code of Criminal Procedure, Svt. 1989, shall apply to every arrest under this section, and the officer-in-charge of the Police Station shall cause the arrested person to be kept in the prescribed manner until he can be brought before the Court.