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Madras Presidency - Section

Section 66 in The Madras City Police Act, 1888

66. - Penalty for buying or taking pledge from a child

Whoever, without the knowledge and consent of the owner, buys any article from any child apparently under the age of fourteen years, or takes any article as a pawn, pledge or security for any sum of money lent or advanced to such child, shall be liable on conviction to fine not exceeding one hundred rupees.