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[Section 292(2)] [Section 292] [I.P.C.]
Central Government Act
Section 292(2)(c) in The Indian Penal Code, 1860
(c) takes part in or receives profits from any business in the course of which he knows or has reason to believe that any such obscene objects are, for any of the purposes aforesaid, made, produced, purchased, kept, imported, exported, conveyed, publicly exhibited or in any manner put into circulation, or