 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Immoral Traffic (Prevention) Act, 1956 9. Seduction of a poison in custody 34 [***]Any person who 35[having the custody, charge or care of, or a position of authority over, any 23[person], causes or aids or abets the seduction for prostitution of that 23[person], 36[shall be punishable on conviction with imprisonment of either description for a term which shall not be less than seven years but which may be for life or f or a term which may extend to ten years and shall also be liable to fine: Provided that the court may, for adequate and special reasons to be mentioned in the judgment, impose a sentence of imprisonment for a term of less than seven years.]    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back