Section 17 in Jammu and Kashmir Criminal Laws (Amendment) Act, 2013
17. Amendment of section 161, Act XXIII of 1989.
- In section 161 of the Code of Criminal Procedure, in sub-section (3), -(i)after the first proviso, the following proviso shall also be inserted, namely:-"Provided further where the statement of a woman against whom an offence under section 294, section 354, section 354A, section 354B, section 354C, section 354D, section 375, section 376, section 376A, section 376B section 376C, section 376D, section 376E or section 509 of the Ranbir Penal Code is alleged to have been committed or attempted shall be recorded, by a woman police officer or any woman officer."; and(ii)in existing second proviso, the words "provided further" shall be substituted bywords "Provided also".
