LexSection 35 — Period for recording of evidence of child and disposal of case.
The Protection of Children from Sexual Offences Act, 2012
(1) The evidence of the child shall be recorded within a period of thirty days of the Special Court taking cognizance of the offence and reasons for delay, if any, shall be recorded by the Special Court. (2) The Special Court shall complete the trial, as far as possible, within a period of one year from the date of taking cognizance of the offence.Open in Lexace · Ask the AI about this section