Report No. 64
5.37. Recommendation to amend section 9(1).-
The suggestion is worth acceptance, and sound in principle. We, therefore, recommend that section 9(1) should be revised as follows:-
"9(1). If any person having the custody, charge or care of any woman or girl, or standing in a position of authority over any woman or girl, causes or aids or abets the seduction for prostitution of that woman or girl, he shall be punishable on first conviction with rigorous imprisonment for a term of not less than one year and not more than three years, and also with fine which may extent to one thousand rupees."
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