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Madras HC: Rigidity of Section 33(5) of POCSO Act Gets Diluted Once Victim Attains Majority - (04 Jul 2022)

CRIMINAL

Madras High Court has held that Section 33 (5) of the Protection of Children from Sexual Offences (POCSO) Act was introduced to ensure that child is not repeatedly called to Court, however if the victim has attained majority, she can be called for cross examination.

Tags : MADRAS HIGH COURT   POCSO   CROSS EXAMINATION  

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