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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(1) in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018

(1)If the statement of the child is being recorded under section 164 or 164-A of the Code of Criminal Procedure, Samvat 1989, the Magistrate recording such statement shall, notwithstanding anything contained therein, record the statement as spoken by the child.