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Kerala HC: ‘Customer’ in a Brothel Can Be Prosecuted Under Immoral Traffic (Prevention) Act - (09 Dec 2022)

CRIMINAL

Kerala High Court has held that a 'customer' in a brothel can be prosecuted under Section 7 of the Immoral Traffic (Prevention) Act, 1956 if the conditions specified in the provision are satisfied.

Tags : KERALA HIGH COURT   BROTHEL   CUSTOMER   IMMORAL TRAFFIC (PREVENTION) ACT  

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