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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Bihar - Subsection

Section 1(3) in Bihar Prevention of Beggary Act, 1951

(3)It shall come into force in such areas and no such date or dates as the State Government may, by notification, from time to time, appoint and the State Government may in like manner withdraw or rescind such notification.