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Report No. 64

5.3. Section 3(3).-

Under section 3(3), on conviction under section 3(2) in respect of any premises, any lease or agreement under which such premises have been leased out or are held or occupied at the time of commission of the offence shall become void. The sub-section needs no change.



Suppression of Immoral Traffic in Women and Girls Act, 1956 Back




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