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Section 2(f) in The Protection Of Women From Domestic Violence Act, 2005 ["Section 2"] ["Complete Act"]
Citedby 3 docs
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Central Government Act
(f) " domestic relationship" means a relationship between two persons who live or have, at any point of time, lived together in a shared household, when they are related by consanguinity, marriage, or through a relationship in the nature of marriage, adoption or are family members living together as a joint family;