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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Goa - Subsection

Section 2(m) in The Goa Children's Act, 2003

(m)"Child abuse" refers to the maltreatment, whether habitual or not, of the child which includes any of the following:-
(i)psychological and physical abuse, neglect, cruelty, sexual abuse and emotional maltreatment;
(ii)any act by deeds or words which debases, degrades or demeans the intrinsic worth and dignity of a child as a human being;
(iii)unreasonable deprivation of his basic needs for survival such as food and shelter; or failure to immediately give medical treatment to an injured child resulting in serious impairment of his growth and development or in his permanent incapacity or death;