Section 38 in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018
38. Trials to be conducted in camera.
- The Special Court shall try cases in camera and in the presence of the parents of the child or any other person in whom the child has trust or confidence :Provided that where the Special Court is of the opinion that the child needs to be examined at a place other than the court, it shall proceed to issue a commission in accordance with the provisions of section 504 of the Code of Criminal Procedure, 1989.
