Section 2(t) in The Protection Of Women From Domestic Violence Act, 2005

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Section 2(t) in The Protection Of Women From Domestic Violence Act, 2005 ["Section 2"] ["Complete Act"]

Central Government Act

(t) " shelter home" means any shelter home as may be notified by the State Government to be a shelter home for the purposes of this Act. CHAPTER II DOMESTIC VIOLENCE CHAPTER II DOMESTIC VIOLENCE