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State of Haryana - Section

Section 43 in The Haryana Children Act, 1974

43. Penalty for allowing child to smoke, drink, etc.

- Whoever, having the actual charge of, or control over, a child allows or encourages that child to smoke or drink any intoxicating liquor or dangerous drug shall be punishable with imprisonment of either description for a term which may extend to one month or with fine which may extend to fifty rupees or with both.