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[Cites 0, Cited by 148] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(b) in The Protection of Children from Sexual Offences Act, 2012

(b)he inserts, to any extent, any object or a part of the body, not being the penis, into the vagina, the urethra or anus of the child or makes the child to do so with him or any other person; or