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Supreme Court Seeks Centre’s Opinion over Conflict Between POSCO, IPC - (06 Jan 2017)

Supreme Court has asked Central Government to examine need to amend a colonial-era provision in IPC that provides immunity to a man from being prosecuted for having sexual intercourse with his minor wife whereas Protection of Children of Sexual Offences (POCSO) prohibits such sexual relations.

Tags : SUPREME COURT   INDIAN PENAL CODE   PROTECTION OF CHILDREN OF SEXUAL OFFENCES   RAPE  

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