Section 3(1)(f) in U.P. Children Act, 1951

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State of Uttar Pradesh - Subsection

Section 3(1)(f) in U.P. Children Act, 1951

(f)is living lodging or residing in a house or part of a house used by any prostitute for the purposes of prostitution or is otherwise in circumstances calculated to cause, encourage or favour his seduction or prostitution, or

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State of Uttar Pradesh - Subsection

Section 3(1)(f) in U.P. Children Act, 1951