Section 32(1)(m) in The Goa Children's Act, 2003

[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Goa - Subsection

Section 32(1)(m) in The Goa Children's Act, 2003

(m)Procedure for Children's evidence. - Whenever a child [who is a victim of a crime or a witness to a crime] [Substituted by Goa Children's (Amendment) Act, 2005 [Act No. 20 of 2005].] is required to depose before any authority including this Court, the child shall not be exposed to the presence of the accused or the [perpetrators of the crime but the Advocate for the accused shall be allowed to be present.] [Substituted by Goa Children's (Amendment) Act, 2005 [Act No. 20 of 2005].]

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State of Goa - Subsection

Section 32(1)(m) in The Goa Children's Act, 2003