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Section 17(1) in The Protection Of Women From Domestic Violence Act, 2005 ["Section 17"] ["Complete Act"]
Citedby 3 docs
S.R. Batra And Anr vs Smt. Taruna Batra on 15 December, 2006
Kuruvatte Purayil Azeez vs Kuruvatte Purayil Nazir on 18 November, 2008
# Umesh Sharma vs $ State on 29 January, 2009

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Central Government Act
(1) Notwithstanding anything contained in any other law for the time being in force, every woman in a domestic relationship shall have the right to reside in the shared household, whether or not she has any right, title or beneficial interest in the same.