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[Cites 0, Cited by 7] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1) in The Juvenile Justice (Care and Protection of Children) Act, 2000

(1)Whoever, employs or uses any juvenile or the child for the purpose or causes any juvenile to beg shall be punishable with imprisonment for a term which may extend to three years and shall also be liable to fine.