The Protection of Children from Sexual Offences Rules, 2012
[To be published in the Gazette of India Extraordinary Part II, Section 3(i)]
Government of India
MINISTRY OF WOMEN AND CHILD DEVELOPMENT NOTIFICATION
New Delhi, the 14th November, 2012
G.S.R. ___ (E).- In exercise of the powers conferred by sub-section (1), read with clauses (a) to (d) of sub-section (2), of section 45 of the Protection of Children from Sexual Offences Act, 2012 (32 of 2012), the Central Government hereby makes the following rules, namely -
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