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Ker. HC: Mode of Examination u/s 33(2) of POCSO Act to be Applicable Even if Victim Attains Majority - (01 Aug 2024)

LAW OF EVIDENCE

Kerala HC has held that the protection u/s 33(2) of POCSO Act will continue to remain for the victim, regardless of whether he or she attains the age of majority. Thus, the mode of examination contemplated u/s 33(2) of the Act is to be applied notwithstanding the victim crossing the age of eighteen.

Tags : KERALA HIGH COURT   S. 33(2) OF POCSO   MODE OF EXAMINATION  

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