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 0] [Section 32(2)] [Section 32] [Entire Act] State of Goa - Subsection Section 32(2)(h) in The Goa Children's Act, 2003 (h)Child victims are prepared for the judicial process and prosecution of alleged abusers is not rushed if a child is not ready to go to court;