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[Cites 0, Cited by 10] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2) in The Immoral Traffic (Prevention) Act, 1956

(2)A court convicting a person of any offence under section 3 or section 7 may pass orders under sub-section (1), without further notice to such person to show cause as required in that sub-section.