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MP HC to UOI: Consider Lowering the Age of Consent Back to 16 - (03 Jul 2023)

CRIMINAL

Madhya Pradesh High Court while observing that the Criminal Law (Amendment) Act, 2013 which increased the age of consent for sexual intercourse by a girl to 18 years has disturbed the fabric of the society, has requested Union Government to lower the age of consent back to 16.

Tags : MADHYA PRADESH HIGH COURT   CONSENT   SEXUAL INTERCOURSE  

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