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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(2) in The East Punjab Children Act, 1949

(2)Whoever, being an employer of a child, overworks him to an extent or ill- treats him in a manner so as to amount to gross cruelty, shall be punishable with imprisonment of either description for a term which may extend to six months or with fine which may extend to two hundred rupees or with both.