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State of Assam - Section

Section 43 in The Assam Children Act, 1970

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 hundred rupees.