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 8] [Section 22] [Entire Act] Union of India - Subsection Section 22(2) in The Protection of Children from Sexual Offences Act, 2012 (2)Where a false complaint has been made or false information has been provided by a child, no punishment shall be imposed on such child.
