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[Cites 0, Cited by 2] [Section 236] [Entire Act]

Union of India - Subsection

Section 236(1) in Cantonments Act, 1924

(1)Whoever in a cantonment loiters for the purpose of prostitution or importunes any person to the commission of sexual immorality, shall be punishable with imprisonment which may extend to one month, or with fine which may extend to two hundred rupees.