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[Cites 0, Cited by 66] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(c) in The Immoral Traffic (Prevention) Act, 1956

(c)to be acting as a tout or pimp on behalf of a prostitute, it shall be presumed, until the contrary is proved, that such person is knowingly living on the earnings of prostitution of another person within the meaning of sub-section (1):