Section 184(7) in Bharatiya Nagarik Suraksha Sanhita, 2023
(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 respectively assigned to them in section 51.[Similar to Section 164A from Old CrPC-Also Refer]
