Section 40 in The Human Immunodeficiency Virus and Acquired Immune Deficiency Syndrome (Prevention and Control) Act, 2017
40. Prohibition of victimisation.
- No person shall subject any other person or persons to any detriment on the ground that such person or persons have taken any of the following actions, namely:-(a)made complaint under this Act;(b)brought proceedings under this Act against any person;(c)furnished any information or produced any document to a person exercising or performing any power or function under this Act; or(d)appeared as a witness in a proceeding under this Act.
