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NCT Delhi - Section

Section 106 in Delhi Police Act, 1978

106. Taking pledge from child.

Whoever takes from any child, not appearing to be above the age of fourteen years, any article whatsoever as at pawn, pledge or security for any sum of money lent, advanced or delivered to which child or without the knowledge and consent of the owner of the article always from such child any article whatsoever, shall, on conviction, be punished with fine which may extend to one hundred rupees.