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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(1)(a) in The Bengal Suppression Of Immoral Traffic Act, 1933

(a)is being used as a brothel or disorderly house, or for purpose of carrying on prostitution, in the vicinity of any educational institution or of any boarding house, hostel or mess used or occupied by students, or of any place of public worship or recreation, or