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Kerala High Court Upholds Constitutionality of Reverse Burden of Proof Under POCSO Act - (12 Nov 2020)

CONSTITUTION

Kerala High Court has upheld the constitutional validity of Sections 29 and 30 of the Protection of Children from Sexual Offences Act, 2012 (POCSO Act) which creates a reverse burden of proof on the accused.

Tags : KERALA HIGH COURT   REVERSE BURDEN OF PROOF  

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