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[Cites 0, Cited by 5] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1) in The Protection of Children from Sexual Offences Act, 2012

(1)The statement of the child shall be recorded at the residence of the child or at a place where he usually resides or at the place of his choice and as far as practicable by a woman police officer not below the rank of sub-inspector.