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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 39(2) in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018

(2)If a child has a mental or physical disability, the Special Court may take the assistance of a special educator or any person familiar with the manner of communication of the child or an expert in that field, having such qualifications and experience as may be prescribed to record the evidence of the child.