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[Cites 0, Cited by 9] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(3) in The Protection of Children from Sexual Offences Act, 2012

(3)Whoever, not being a child, makes a false complaint or provides false information against a child, knowing it to be false, thereby victimizing such child in any of the offences under this Act, shall be punished with imprisonment, which may extend to one year or with fine or with both.