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[Cites 0, Cited by 33] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(b) in The Immoral Traffic (Prevention) Act, 1956

(b)being the owner, lessor or landlord of any premises or the agent of such owner, lessor or landlord, lets the same or any part thereof with the knowledge that the same or any part thereof is intended to be used as a brothel, or is wilfully a party to the use of such premises or any part thereof as a brothel.