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State of Haryana - Section

Section 45 in The Haryana Children Act, 1974

45. Penalty for taking pawan from child.

- Whoever takes an article in pawan from a child whether offered by that child on his own behalf or on behalf of any other person shall be punishable with imprisonment of either description for a term which may extend to one month or with fine which may extend to one hundred rupees or with both.