Section 3(d)(ii) in The Protection Of Women From Domestic Violence Act, 2005

Section 3(d)(ii) in The Protection Of Women From Domestic Violence Act, 2005 ["Section 3(d)"] ["Section 3"] ["Complete Act"]

Central Government Act

(ii) " sexual abuse" includes any conduct of a sexual nature that abuses, humiliates, degrades or otherwise violates the dignity of woman;