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 10] [Entire Act] State of Telangana - Subsection Section 10(2) in Telangana Non-Mulki Prostitutes and Dancing Girls Act, 1350 F. (2)An offence under this section shall be tried and punished by a Magistrate of the Second Class and be cognizable and bailable.
