Section 11(1)(a) in The Immoral Traffic (Prevention) Act, 1956

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Union of India - Subsection

Section 11(1)(a) in The Immoral Traffic (Prevention) Act, 1956

(a)by a court in India of an offence punishable under this Act or punishable under section 363, section 365, section 366, section 366A, section 366B, section 367, section 368, section 370, section 371, section 372 or section 373 of the Indian Penal Code (45 of 1860), with imprisonment for a term of two years or upwards; or

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Union of India - Subsection

Section 11(1)(a) in The Immoral Traffic (Prevention) Act, 1956