Section 97 — Kidnapping or abducting child under ten years of age with intent to steal from its person.

Bharatiya Nyaya Sanhita, 2023
Whoever kidnaps or abducts any child under the age of ten years with the intention of taking dishonestly any movable property from the person of such child, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.

Official Hindi (PDF) ↗

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