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State of Andhra Pradesh - Section

Section 55 in Criminal Rules of Practice and Circular Orders, 1990

55. Evidence of Gosha-women:

- When the deposition of a gosha woman has to be taken, the Court shall, if necessary, adjourn to a place where the witness can be examined with due regard to her privacy, in the presence of the accused, precautions being of course taken to make sure of her identity.