47. Female child exposed to the risk of seduction.
- Save as otherwise provided in Sections 97 and 98 of the Code of Criminal Procedure, 1973 (2 of 1974) if it appears to any Criminal Court on the complaint of any person or otherwise that a female child is, with or without the knowledge of parent or guardian, exposed to the risk of seduction or prostitution, the Court may direct the parent or guardian to enter into a recognition bond to exercise due care and supervision over such child.
