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State of Jammu-Kashmir - Section

Section 42 in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018

42. Provisions of section 3 to 13 not to apply in certain cases.

- The provisions of sections 3 to 13 (both inclusive) shall not apply in case of medical examination or medical treatment of a child when such medical examination or medical treatment is undertaken with the consent of his parents or guardian.