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MP HC: Centre to File Response Over Compliance of Public Awareness of POCSO Act in 2 Weeks - (01 Apr 2025)

CRIMINAL

Madhya Pradesh High Court while hearing a PIL seeking strict compliance of Public Awareness of POCSO Act, 2012 has granted two weeks time to the Central Government for filing their response.

Tags : MP HIGH COURT   PUBLIC AWARENESS   POCSO ACT  

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