Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 57] [Section 2] [Entire Act] Union of India - Subsection Section 2(f) in The Immoral Traffic (Prevention) Act, 1956 (f)"prostitution" means the act of a female offering her body for promiscuous sexual intercourse for hire, whether in money or in kind;
