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The Criminal Law (Amendment) Act, 2013 No, 13 of 2013 Chapter IV Insertion of new section 53 A. 25. After section 53 of the Indian Evidence Act, 1872 (hereafter in this Chapter referred to as the Evidence Act), the following section shall be inserted, namely:- Evidence of character or previous sexual experience not relevant in certain cases. "53A. In a prosecution for an offence under section 354, section 354A, section 3548, section 354C, section 3540, section 376, section 376A, section 3768, section 376C, section 3760 or section 376E of the Indian Penal Code or for attempt to commit any such offence, where the question of consent is in issue, evidence of the character of the victim or of such person's previous sexual experience with any person shall not be relevant on the issue of such consent or the quality of consent.".    |
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