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[Cites 0, Cited by 0] [Section 370A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 370A(1) in The Jammu and Kashmir State Ranbir Penal Code, 1989

(1)Whoever, knowingly, or having reason to believe that a minor has been trafficked, engages such minor for sexual exploitation in any matter, shall be punished with rigorous imprisonment for a term which shall not be less than five years, but which may extend to seven years, and shall also be liable to fine.