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. P m I I - ! + e & w I PUBUSWED BY AUTHORITY - .--A -
Tb 341 *f&Q&, 'cp120.20XU h 3 0 . 1 9 3 4 No. %41 HEW DEW& WEDNESDAY,&?+@ XI, MIUJYA~ST~~A U). I934 (SAKA)
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MINESTRY OF LAW AND dUSTICE ktive
Vm, M h t . rhe20rh.Iu11r. Bi?!!vaqrthu 30. 1 4 4 (.Sc>ko~ The fallou~ng Act of Parl.tamcnl racclved the amcnl irf rhe Pr(wdcnt un tlbr 1% lubc.2012.and IS bnrcby pHhltrhcd icn gcnnel inftxma11on TNE PHOTECI 1012 OF CHILDREN FROM SEXUAL Of FENCES
ACT. 20 12
P o . 32 ot 20121 II9th.hYV. 31?) An PKt to p r 0 t e - S ~ horn off- of wxual dt. sexual h m m t and ~~y and provide for cstabli Special Coum for ma1 ui wch otlknm and'fwmaaa~ lhorincidnxalthcrrto.
U ' t f f m c l a w (3)ofurkle IS oftkc Cannitulion. interalta. cmpwen.rhe Swlc rv d e rpaiul provisims h cttiikkoa;
~?)meauc.(kc~~tofl~mlto&cedodon(h.'llth~kr.lWtoihc
Cmventiori .&I Rigtm of hc Child Bdoprcd by by Gwen1 Asrembly of h Unit4
hat^^, whicb ha8 p ~ m i a set of S t P n d ~ d s to be f d W by dl S W panas in ~ecuimg rhr best ~ W S ~ S of &c e&ild;
A m u?rtubxi it is for the pope development of the chdd *at h ~ s or bar right IO ptiuucy d confidcntiali;) bc and m p c t r d by cvrn p w o n hr all m c m ~ m d &rough all n w nfp jud~cld poucw ~ ~ v o l v * UK child. A m uwaaus fl ir VnDsative that he hu opemier m a manner that the ben imcrcn AW, u?luw &he SUte puuol to the Conventloo on the &&ts of the Ch11d art q u h r d m bthussl ad muhlanrl measures tapre\mr
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k h ~ r v c hr CAI ofs pnon h.& c m l o m lrothsr -. fa the p~rpmc o! RM otTcnce ~tdsrthn AU n &I w m the &+kg of rc.
17. W h v u absh any Marr m& mu Act, if cbc m abuicd i3 contmncd 17 runnhml I,, anqwxx of fhe sbeolrm. shall be pnhkel with pmhbmm p v i d d IN &a otfunn m r * c o l
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PY~llhnYsl 1k ( I ) Amy p33m ~kJfiul;u f@k ca!nphnl ur F%lYhi?6 dbs& @- Igd~Iul uuwn ~ p a n a a , m r c q v a d v r o R s a e ~ l n r d v v l c r W i o l r r ? . ' . 7 M d ~ . h Q ; x 4 s : ! r o ~ ~ p ; u ~ ' nim du t(m(ior ro h.mil&. c u m r~ * t a m w drfmnc him, wll k mow utlh
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WM'lkafer 4iib .mmy b*
&!&&at of&hlM. t f i W plbl'isk or ovaa of che d u ar&in w &togr#tc latllitses shalt b
pna$ and rcum~ WSciim fff. uK mwons 0 f i r i a ~ l ~ p k ~ b ~ m & n m k p h c o o f ~ * o i c e o d m f n ; m p n c t i u b * b y . urCm=a. \ f r
warn polka 0fIka.a bekwtbomk of-. &t)a
( ~ ) ~ p l r s i b l c . d r ~ o r Q p o l ~ o P T ~ ~ , a , h c u r m ) b r . , h l i supn &a rtU saaamt of chc child is .hri, RcaQPd by ndi~vidoo hleevonir m a r
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wefdmi 'h any nflPfK:c has )xn,
e F @ $ m W r n * &
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s e VUJ+ man+wtinWbc by r:
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31. ( I ) Ths Slate Govunmcnl shall, mificuion in ihc Oficial Gau.ctz. *win1 b 51k....: W.I.
Specid Public Pra~eulor lor every Special Court Tor codwing c w only under chc '"'W"U1'"'
33. ( I ) A- Cowt InSy I& oognhes eJfay0a~. !VhlU4 tho 8UtWd b o b P~lacdurc and ~ # I ( o & k w ~ ~ ~ ' v b , t a c o n p ~ d ~ w h k h d ~ e s ~ ~ h ~ e c r e , ~ Po**" or
upon r pollcc repod of such furc. SpriJ Coun (3.3 Tk8perhl CwFl my, if i1 $anxiden OWEBM)~ pennil Frrg-t breakL f ~ t Uic admhttsr1.
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6 ( 1 ) K m y ~ ~ ~ m ~ d c n ( o ~ w ~ i 4 a d & u A u m * ~ men ru GovammaU n q ~ by ad* publlBod m che Otrvkt Gurne, make such provlrlan nac rema-<
msaoiskm & ckc psmiaiorv of thii Act n nny a p p e ~ to fl to tu mmswj M CII(PIJIOII a'''''u'''c'
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