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SC Seeks Centre’s Response in Plea for Introducing Penal Laws for Protection of Transgenders - (13 Oct 2020)

CRIMINAL

Supreme Court has sought the Centre’s response on a Public Interest Litigation seeking to fill a void in penal law to protect transgenders from sexual assault by introducing punishment provisions in the Indian Penal Code, 1860 for sexual crimes against the third gender.

Tags : SUPREME COURT   PROTECTION OF TRANSGENDERS  

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