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State of Odisha - Section

Section 50 in The Orissa Children Act, 1982

50. Allowing child to reside in brothel, etc.

- Whoever allows or permits a child over the age of four years to reside in or frequently goes to a brothel shall, on conviction, be punishable with imprisonment of either description for a term which may extend to two years or with fine which may extend to one thousand rupees or both.