(z)"child trafficking" means the procurement, recruitment, transportation, transfer, harbouring or [receipt of children] [Substituted by Goa Children's (Amendment) Act, 2005 [Act No. 20 of 2005].] legally or illegally, within or across borders, by means of threat or use of force or other forms of coercion, of abduction, of fraud, of deception, of the abuse of power or of a position of vulnerability or of giving or receiving payments or benefits to achieve the consent of a person having control over another person, for monetary gain or otherwise.(za)'Differently Abled Children' includes children with disabilities, learning difficulties and associated disorders like Autism.(zb)[ The words "complaint", "bailable offence", "non-bailable offence", "cognizable offence", "charge-sheet", "police report", "warrant", "search warrant", "remand", "trial", "Judicial Magistrate", "District Magistrate", "offence", "compounding", "officer in charge of Police Station" and "Cognizance" shall have the same meaning as assigned to them under the Code of Criminal Procedure, 1973 (Act 2 of 1974).] [Inserted by Goa Children's (Amendment) Act, 2005 [Act No. 20 of 2005].]
