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Union of India - Section

Section 26 in The Juvenile Justice (Care and Protection of Children) Act, 2000

26. Exploitation of juvenile or child employee

.Whoever ostensibly procures a juvenile or the child for the purpose of any hazardous employment keeps him in bondage and withholds his earnings or uses such earning for his own purposes shall be punishable with imprisonment for a term which may extend to three years and shall also be liable to fine.