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[Cites 0, Cited by 4] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(4) in The Immoral Traffic (Prevention) Act, 1956

(4)The special police officer entering any premises under sub-section (1) shall be entitled to remove therefrom any girl, if in his opinion she is under the age of twenty-one years and is carrying on or is being made to carry on, or attempts are being made to make her carry on, prostitution.