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Report No. 135 450C. Medical Examination of women.- (1) The Magistrate before whom an arrested female is produced shall, whether or not such female makes a request for examination of her body under section 54, inform her about her right to such examination, in order to bring on record any facts which may show that an offence against the body has been committed with respect to such female after her arrest. (See para. 2.8). [This amendment can in due course be made applicable to males also] (2) Whenever the person of a female is to be ekamined either under section 53 or under section 54, the examination shall be made only by or under the supervision of a female registered medical practitioner, and with strict regard to decency. (See para. 2.6). [Present sub-section (2) of section 53, Cr. P.C. to be deleted.] (3) The registered medical practitioner holding an examination under section 53 or section 54 shall forthwith furnish to the arrested female a copy of the report of the examination, free of cost. (See para. 2.7). [This amendment can in due course be made applicable to males also]    |
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