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[Cites 0, Cited by 2] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(1) in The Protection of Children from Sexual Offences Act, 2012

(1)The Special Court shall ensure that the child is not exposed in any way to the accused at the time of recording of the evidence, while at the same time ensuring that the accused is in a position to hear the statement of the child and communicate with his advocate.