Report No. 263
Chapter VIII
Offences and Penalties
28. Punishment for wrongful removal or retention.
Whoever wrongfully removes or retains a child either himself or through other person from the custody of a parent in terms of sub-section (2) of section 3 of this Act, is said to commit the offence of wrongful removal or retention, and shall, be punishable with imprisonment for a term which may extend to one year or with fine which may extend to ten thousand rupees or with both.
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