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 93] [Section 5] [Entire Act] Union of India - Subsection Section 5(f) in The Protection of Children from Sexual Offences Act, 2012 (f)whoever being on the management or staff of an educational institution or religious institution, commits penetrative sexual assault on a child in that institution; or
