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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(iv) in Jammu and Kashmir Juvenile Justice Act, 1997

(iv)lives in a brothel or with a prostitute or frequently goes to anyplace used for the purpose of prostitution, or is found to associate with any prostitute or any other person who leads an immoral,drunken or depraved life;or