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Section 12(1) in The Protection Of Women From Domestic Violence Act, 2005 ["Section 12"] ["Complete Act"]
Citedby 2 docs
Noushad, Aged 30 Years, ... vs Sahitha, Aged 22 Years on 18 October, 2007
Smt. Mitali Gupta vs The State Of West Bengal & Ors. on 27 August, 2009

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Central Government Act
(1) An aggrieved person or a Protection Officer or any other person on behalf of the aggrieved person may present an application to the Magistrate seeking one or more reliefs under this Act: Provided that before passing any order on such application, the Magistrate shall take into consideration any domestic incident report received by him from the Protection Officer or the service provider.