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Union of India - Section

Section 27 in Criminal Tribes Act, 1871

27. Penalty on registered eunuch keeping boy under sixteen.

- Any eunuch so registered who has in his charge, or keeps in the house in which he resides, or under his control, any boy who has not completed the age of sixteen years, shall be punished with imprisonment for a term which may extend to two years, or with fine, or with both.