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[Cites 0, Cited by 0] [Section 59] [Entire Act]

Bombay Presidency - Subsection

Section 59(2) in The Bombay Children Act, 1948

(2)Whoever secures a child ostensibly for any of the purposes mentioned in sub-section (1), but exposes such child to the risk of seduction, sodomy, prostitution or other immoral conditions, shall, on conviction, be punished with imprisonment of either description for a term which may extend to two years or with fine which may extend to one thousand rupees or with both.