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Gauhati HC Asks Advocate General to Consider on Operation of Child Friendly Courts - (19 Jul 2021)

CRIMINAL

Gauhati High Court has asked the Advocate General to take up to issue with State Government so that a child friendly Court is made operational at the earliest in the State for dealing with Protection of Children from Sexual Offences Act, 2012 cases.

Tags : GAUHATI HIGH COURT   OPERATION OF CHILD FRIENDLY COURTS  

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