Section 7(2)(c) in The Immoral Traffic (Prevention) Act, 1956

[Cites 0, Cited by 9] [Section 7(2)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2)(c) in The Immoral Traffic (Prevention) Act, 1956

(c)being the owner, lessor or landlord of any premises referred to in sub-section (1), or the agent of such owner, lessor or landlord, lets the same or any part thereof with the knowledge that the same or any part thereof may be used for prostitution, or is wilfully a party to such use,

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Union of India - Subsection

Section 7(2)(c) in The Immoral Traffic (Prevention) Act, 1956