Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 52 in The Orissa Children Act, 1982

52. Immoral behaviour with girl, etc.

- Whoever seduces or indulges in immoral behaviour with a girl under the age of eighteen years shall, on conviction, be punishable with imprisonment of either description for a term which may extend to two years or with fine which may extend to two thousand rupees or with both.