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 7] [Section 7(2)] [Section 7] [Entire Act] Union of India - Subsection Section 7(2)(a) in The Immoral Traffic (Prevention) Act, 1956 (a)being the keeper of any public place knowingly permits prostitutes for purposes of their trade to resort to or remain in such place; or