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[Cites 0, Cited by 0] [Section 59] [Entire Act]

Bombay Presidency - Subsection

Section 59(1) in The Bombay Children Act, 1948

(1)Whoever secures a child ostensibly for the purpose of menial employment or for labour in a dock, factory or other establishment but in fact exploits the child for his own ends, withholds or lives on his earnings, shall, on conviction, be punished with fine which may extend to one thousand rupees.