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State of Jharkhand - Section

Section 43 in The Bihar Children Act, 1982

43. Penalty for giving intoxicating liquor or dangerous drug to a child.

- Whoever gives, or causes to be given to any child any intoxicating liquor in a public place or any dangerous drug except upon the order of a duly qualified medical practitioner or in case of sickness or other urgent cause shall be punishable with fine which may extend to two thousand rupees or imprisonment upto six months or with both.