Citation Codes Equivalent Citations citation codes Judges Vaidya Acts Section 5 (1) of the Suppression of Immoral Traffic in Women and Girls Act, 1956, Sub-Section (5) of Section 15 or Sub-Section (2) of Section provisions contained in Sections 15 (.4) and 16 (1) ARTICLE 14 CONSTITUTION OF INDIA Criminal Revision Application. Rule Sections 15 (4) and 16 (1) Sections 3 (1) and 4 (1) Section 2 (b) See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account