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[Cites 0, Cited by 226] [Section 370A] [Entire Act]

Union of India - Subsection

Section 370A(2) in The Indian Penal Code, 1860

(2)Whoever, knowingly by or having reason to believe that a person has been trafficked, engages such person for sexual exploitation in any manner, shall be punished with rigorous imprisonment for a term which shall not be less than three years, but which may extend to five years, and shall also be liable to fine.