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[Cites 0, Cited by 9] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(4) in The Protection of Children from Sexual Offences Act, 2012

(4)If the person using the child for pornographic purposes commits an offence referred to in section 7, by directly participating in pornographic acts, he shall be punished with imprisonment of either description for a term which shall not be less than six years but which may extend to eight years, and shall also be liable to fine.