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[Cites 0, Cited by 0] [Section 4(15)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(15)(iv) in Protection of Children from Sexual Offences Rules, 2020

(iv)the status of the investigation of the crime, to the extent it is appropriate to inform the victim and to the extent that it will not interfere with the investigation;