Section 41 in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018
41. Right of child to take assistance of legal practitioner.
- Subject to the proviso to section 340-A of the Code of Criminal Procedure, Samvat 1989, the family or the guardian of the child shall be entitled to the assistance of a legal counsel of their choice for any offence under this Act :Provided that if the family or the guardian of the child are unable to afford a legal counsel, the Legal Services Authority concerned shall provide a lawyer to them.
