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[Cites 0, Cited by 1] [Section 154(1)] [Section 154] [Entire Act]

Union of India - Subsection

Section 154(1)(a) in The Code of Criminal Procedure, 1973

(a)in the event that the person against whom an offence under section 354, section 354A, section 354B, section 354C, section 354D, section 376, [section 376A, section 376AB, section 376B, section 376C, section 376D, section 376DA, section 376DB,] [Substituted 'section 376A, section 376B, section 376C, section 376D,' by Criminal Law (Amendment) Act, 2018 (22 of 2018), dated 11.8.2018.] section 376E or section 509 of the Indian Penal Code is alleged to have been committed or attempted, is temporarily or permanently mentally or physically disabled, then such information shall be recorded by a police officer, at the residence of the person seeking to report such offence or at a convenient place of such person's choice, in the presence of an interpreter or a special educator, as the case may be;