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Children Act, 1960

43. Penalty for giving intoxicating liquor or dangerous drug to a child

Whoever gives, or causes to be given to any child any intoxicating liquor in a public place or any dangerous drug, except upon the order of a duly qualified medical practitioner or in case of sickness or other urgent cause, shall be punishable with fine which may extend to two hundred rupees.



Children Act, 1960 Back




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