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Ker HC: Challenge to Protocol Mandating Sexual Offence Survivor to be Examined Only by Gynae. Dism. - (19 Mar 2024)

CRIMINAL

Kerala High Court has dismissed the petition that challenged Clause 6 of the Kerala Medico-legal Protocol for Examination of Survivor of Sexual Offences of 2019 and 2023 amendment made to it that made it mandatory for sexual offence survivors to be examined only by Gynaecologists.

Tags : KERALA HIGH COURT   SEXUAL OFFENCE SURVIVOR   GYNAECOLOGISTS  

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