Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 33] [Entire Act] Union of India - Subsection Section 33(3) in The Protection of Children from Sexual Offences Act, 2012 (3)The Special Court may, if it considers necessary, permit frequent breaks for the child during the trial.
