Section 2 in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Act" means the Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018 ;(b)"aggravated penetrative sexual assault" has the same meaning as assigned to it in section 5 ;(c)"aggravated sexual assault" has the same meaning as assigned to it in section 9 ;(d)"armed forces or security force" means armed forces of the Union or security forces or police forces ;(e)"child" means any person below the age of eighteen years ;(f)"domestic relationship" shall have the same meaning as assigned to it in clause (f) of section 2 of the Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010 ;(g)"Government" means the Government of Jammu and Kashmir ;(h)"penetrative sexual assault" has the same meaning as assigned to it in section 3 ;(i)"prescribed" means prescribed by rules made under this Act ;(j)"religious institution" shall have the same meaning as assigned to it in the Religious Institutions (Prevention of Misuse) Act, 1988 (Central Act No. 41 of 1988) ;(k)"sexual assault" has the same meaning as assigned to it in section 7 ;(l)"sexual harassment" has the same meaning as assigned to it in section 11 ;(m)"shared household" means a household where the person charged with the offences lives or has lived at any time in a domestic relationship with the child ;(n)"Special Court" means a court designated as such under section 28 ; and(o)"Special Public Prosecutor" means a Public Prosecutor appointed under section 33.(2)The words and expressions used and not defined herein but defined in the State Ranbir Penal Code, the Code of Criminal Procedure, Samvat 1989, the Juvenile Justice (Care and Protection of Children) Act, 2013 and the Information Technology Act, 2000 (Central Act No. 21 of 2000) shall have the meaning respectively assigned to them in the said laws.
