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State of Goa - Section

Section 18 in The Goa Children's Act, 2003

(18)In all matters, the consent or willingness or otherwise of the child to be party to [any offence under this Act] [In place of words 'sexual abuse' substituted by Goa Children's (Amendment) Act, 2005 [Act No. 20 of 2005].] will not be a consideration.