Report No. 273

(i) Obligation of States

2.6 The States which are party to this Convention are required to take the following steps:

• Take actions to prevent torture by criminalising such acts by enacting domestic laws and regulations and to make provisions to respect human rights of the alleged victim and the accused.
• The torture should be outlawed and 'higher orders' or exceptional circumstances' should not be permitted to be used as an excuse for committing torture.

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