Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(2) in U.P. Children Act, 1951 (2)"brothel" means a building or place, or any part as thereof, occupied or let or intended to be occupied or let, as a single tenement, for use by more than one person for the purposes of prostitution ;
