1 * * * Any person who 2 [having the custody, charge or care of, or a position of authority over, any 3 [person], causes or aids or abets the seduction for prostitution of that 3 [person], 4 [shall be punishable on conviction with imprisonment of either description for a term which shall not be less than seven years but which may be for life or for a term which may extend to ten years and shall also be liable to fine: Provided that the court may, for adequate and special reasons to be mentioned in the judgment, impose a sentence of imprisonment for a term of less than seven years]. 5 * * * * *Open in Lexace · Ask the AI about this section
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