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[Cites 0, Cited by 53] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1) in The Protection of Children from Sexual Offences Act, 2012

(1)Whoever, uses a child or children for pornographic purposes shall be punished with imprisonment of either description which may extend to five years and shall also be liable to fine and in the event of second or subsequent conviction with imprisonment of either description for a term which may extend to seven years and also be liable to fine.