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State of Andhra Pradesh - Section

Section 65 in Hyderabad City Police Act, 1348F

65. Taking any article of pledge from child

Whoever takes from any child not appearing to be above the age of 14 years, any articles as a pawn or pledge as security for any sum of money given to such child as a loan or otherwise or buys from such child any article, without the knowledge and consent of the owner of the article, shall be punished with fine which may extend to one hundred rupees.