Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 73] [Entire Act] State of Andhra Pradesh - Subsection Section 73(b) in Hyderabad City Police Act, 1348F (b)having the care and custody of any child under (7) years of age suffers such child to commit a nuisance as aforesaid, shall be punished with fine which may extend to fifty rupees.
