Indian Penal Code, 1860

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Section 366B.   [ View Judgements ]

Importation of girl from foreign country


Section 366B. Importation of girl from foreign country
1 [366B. Importation of girl from foreign country.

Whoever imports into 2[India] from any country outside India 3[or from the State of Jammu and Kashmir] any girl under the age of twenty-one years with intent that she may be, or knowing it to be likely that she will be, forced or seduced to illicit intercourse with another person, 4[***] shall be punishable with imprisonment which may extend to ten years and shall also be liable to fine.]

1. Inserted by the INDIAN PENAL CODE (AMENDMENT) ACT, 1923
2. The words "British India" have successively been subs. by the A.O. 1948, the A.O. 1950 and Act 3 of 1951, sec. 3 and Sch. to read as above.

3. Ins. by Act 3 of 1951, sec. 3 and Sch.

4. Certain words omitted by Act 3 of 1951, sec. 3 and Sch.

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