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[Section 363A] [I.P.C.]
Central Government Act
Section 363A(3) in The Indian Penal Code, 1860
(3) Where any person, not being the lawful guardian of a minor, employs or uses such minor for the purposes of begging, it shall be presumed, unless the contrary is proved, that he kidnapped or otherwise obtained the custody of that minor in order that the minor might be employed or used for the purposes of begging.