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State of Haryana - Section

Section 41 in The Haryana Children Act, 1974

41. Penalty for giving intoxicating liquor or dangerous drug to child.

- Whoever gives or causes to be given to any child any intoxicating liquor in a public place or any dangerous drug, except upon the order of a duly qualified medical practitioner or in case of sickness or other urgent cause, shall be punishable with fine which may extend to five hundred rupees.