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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 42(1) in Jammu and Kashmir Juvenile Justice Act, 1997

(1)Whoever employs or uses any juvenile for the purpose of begging or causes any juvenile to beg shall be punishable with imprisonment for a term which may extend to three years and shall be liable to fine.