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JKL HC: No Punishment Can be Imposed on Minor Under POCSO for Providing False Information - (28 Dec 2023)

CRIMINAL

Jammu and Kashmir and Ladakh High Court has held that a perusal of Section 22(2) of the POCSO Act would reveal that if a false complaint has been made or false information has been provided by a child, no punishment shall be imposed upon such child.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   POCSO   FALSE INFORMATION  

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