Section 366A in The Jammu and Kashmir State Ranbir Penal Code, 1989
366A. [ Procreation of minor girl. - Whoever, by any means whatsoever, induces any minor girl under the age of 1 8 years to go from any place or to do any act with intent that such girl may be, or knowing that it is likely that she will be. forced or seduced to illicit intercourse with another person, shall be punishable with imprisonment which may extend to ten years, and shall also be liable to fine.] [Section 366-B added by Act VIII of 1989.]
