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Immoral Traffic (Prevention) Act, 1956 16. Rescue of person (1) Where a magistrate has reason to believe from information received from the police or from any other person authorized by the State Government in this behalf or otherwise, that 49[any person is living, or is carrying on, or is being made to carry on, prostitution in a brothel], he may direct a police officer not below the rank of a sub-inspector to enter such brothel, and to remove there from such 23[person] and produce him before him. (2) The police officer, after removing the 23[person], shall forthwith produce him before the magistrate issuing the order.    |
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