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State of Karnataka - Section

Section 101 in Karnataka Police Act, 1963

101. Taking pledge from a child.

- Whoever takes from any child not appearing to be above the age of fourteen years any article whatsoever as a pawn, pledge or security for any sum of money lent, advanced or delivered to such child, or without the knowledge and consent of the owner of the article, buys from such child any article whatsoever, shall, on conviction, be punished with fine which may extend to one hundred rupees.