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State of Haryana - Section

Section 44 in The Haryana Children Act, 1974

44. Penalty for inciting child to bet.

- Whoever incites or attempts to incite a child to make, any bet or wager or to enter into or take any share or interest in any getting or wagering transaction shall be punishable with imprisonment of either description for a term which may extend to one month or with fine which may extend to one hundred rupees or with both.