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The Criminal Law (Amendment) Act, 2013 No, 13 of 2013 15. Amendment of section 161. In section 161 of the Code of Criminal Procedure, in sub-section (3), after the proviso, the following proviso shall be inserted, namely:— "Provided further that the statement of a woman against whom an offence under section 354, section 354A, section 3548, section 354C, section 3540, section 376, section 376A, section 3768, section 376C, section3760, section 376E or section 509 of 45 of 1860. The Indian Penal Code is alleged to have been committed or attempted shall be recorded, by a woman police officer or any woman officer."    |
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