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Children Act, 1960 41. Punishment for cruelty to child (1) Whoever, having the actual charge of, or control over, a child, assaults, abandons, exposes or willfully neglects the child or causes or procures him to be assaulted, abandoned, exposed or neglected in a manner likely to cause such child unnecessary mental and physical suffering shall he punishable with imprisonment for a term which may extend to six months, or with fine, or with both. (2) No court shall take cognizance of an offence punishable under sub-section (1) unless the complaint is filed with the previous sanction of the Administrator or an officer authorized by him in this behalf.    |
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