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MP HC to State: Publicize Provisions of POCSO Act as Per the Mandate of S.43 - (21 Dec 2023)

CRIMINAL

Madhya Pradesh High Court has directed the Government Advocate appearing for the State to bring Section 43 of the POCSO Act into the notice of the State Govt. so that appropriate action is taken by the State Government for compliance of Section 43.

Tags : MADHYA PRADESH HIGH COURT   POCSO   SECTION 43   PUBLICIZE  

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