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[Cites 0, Cited by 32979] [Entire Act]

Union of India - Section

Section 8 in The Protection of Children from Sexual Offences Act, 2012

8. Punishment for sexual assault.—

Whoever, commits sexual assault, shall be punished with imprisonment of either description for a term which shall not be less than three years but which may extend to five years, and shall also be liable to fine.