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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(7) in Jammu and Kashmir Criminal Laws (Amendment) Act, 2013

(7)Nothing in this section shall be construed as rendering lawful any examination without the consent of the woman or of any person competent to give such consent on her behalf.Explanation:- For the purposes of this section, "examination" and "registered medical practitioner" shall have the same meanings as in section 53A."