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The Criminal Law (Amendment) Act, 2013 No, 13 of 2013 13. Amendment of section 154. In section 154 of the Code of Criminal Procedure, in sub-section (I), the following provisos shall be inserted, namely:— "Provided that if the information is given by the woman against whom an offence under section 326A, section 3268, section 354, section 354A, section 3548, section 354C, section 3540, section 376, section 376A, section 3768, section 376C, section 45 of 1860. 3760, section 376E or section 509 of the Indian Penal Code is alleged to have been committed or attempted, then such information shall be recorded, by a woman police officer or any woman officer: Provided further that— a. in the event that the person against whom an offence under section 354,section 354A, section 3548, section 354C, section 3540, section 376, section 376A, section 3768, section 376C, section 3760, section 376E or section 509 of the Indian 45 of 1860. Penal Code is alleged to have been committed or attempted, is temporarily or permanently mentally or physically disabled, then such information shall be recorded by a police officer, at the residence of the person seeking to report such offence or at a convenient place of such person's choice, in the presence of an interpreter or a special educator, as the case may be; b. the recording of such information shall be video graphed; c. the police officer shall get the statement of the person recorded by a Judicial Magistrate under clause (a) of sub-section (5A) of section 164 as soon as possible.".    |
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