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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(1) in U.P. Children Act, 1951

(1)Whoever secures a child ostensibly for the purpose of menial employment or for labour in a dock factory or other establishment, but in part exploits the child for his own ends withholds or lives on his earnings, shall on conviction, be punished with fine which may extend to one thousand rupees.