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[Cites 0, Cited by 0] [Section 164A] [Entire Act]

Union of India - Subsection

Section 164A(7) in The Code of Criminal Procedure, 1973

(7)Nothing in this Section shall be construed as rendering lawful any examination without the consent of the woman or of any person competent to give such consent on her behalf.Explanation - For the purposes of this Section, "examination" and "registered medical practitioner" shall have the same meanings as in Section 53.]