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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Goa - Subsection

Section 32(2)(k) in The Goa Children's Act, 2003

(k)Child's [testimony or statement] [Substituted by Goa Children's (Amendment) Act, 2005 [Act No. 20 of 2005].] should be recorded in the presence of a social worker/counsellor as early as possible after the abusive incident with other witnesses at hand;