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SC to Centre: Provide Response on PIL to Decriminalise Consensual Sex Between 16-18 Year Olds - (21 Aug 2023)

CRIMINAL

Supreme Court has sought response from the Centre on seeking a direction to decriminalise consensual sexual acts of 16 to 18 year old adolescents. The Court has issued notice to Union Ministries of Law and Justice, Home Affairs, and other statutory bodies, including National Commission for Women.

Tags : SUPREME COURT   CONSENSUAL SEX   DECRIMINALISE   ADOLESCENTS  

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