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State of Punjab - Section

Section 17 in The East Punjab Children Act, 1949

17. Allowing child to be in brothel.

- Whoever, having the actual charge of, or control over, a child between the ages of four and sixteen allows the child to reside in or frequent a brothel shall be punishable 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.