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[Cites 0, Cited by 52] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2) in The Protection of Children from Sexual Offences Act, 2012

(2)Any person, being in-charge of any company or an institution (by whatever name called) who fails to report the commission of an offence under sub-section (1) of section 19 in respect of a subordinate under his control, shall be punished with imprisonment for a term which may extend to one year and with fine.