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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(1) in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018

(1)The statement of the child shall be recorded at the residence of the child or at a place where he/she usually resides or at the place of his/her choice and as far as practicable by a woman police officer not below the rank of sub- inspector.