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Report No. 64

5.19. Section 5(3).-

Section 5(3) provides that an offence under section 5(1) or 5(2) shall be triable in the place from which the woman or girl is procured, induced, etc. or the place to which she may have gone as a result of the inducement. It needs no change.



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




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