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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(2) in U.P. Children Act, 1951

(2)Whoever secures a child ostensibly for any of the purposes mentioned in sub-section (1), and exposes such chill to the risk of seduction, sodomy, prostitution or other immoral conditions, shall on conviction, be punished 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.