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[Cites 0, Cited by 25] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(1) in The Protection of Children from Sexual Offences Act, 2012

(1)A Special Court may take cognizance of any offence, without the accused being committed to it for trial, upon receiving a complaint of facts which constitute such offence, or upon a police report of such facts.