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[Cites 0, Cited by 3] [Section 74] [Entire Act]

Union of India - Subsection

Section 74(3) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(3)Any person contravening the provisions of sub-section (1) shall be punishable with imprisonment for a term which may extend to six months or fine which may extend to two lakh rupees or both.