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Section 7 in The Protection Of Women From Domestic Violence Act, 2005 ["Complete Act"]
Citedby 5 docs
M.A. Mony vs M.P. Leelamma And Anr. on 29 March, 2007
Manita Khurana vs Indra Khurana on 21 January, 2010
Sharad Kumar Pandey vs Mamta Pandey on 1 September, 2010
Smt. Neetu Singh vs Sunil Singh on 28 September, 2007
Mrs Sabah Adnan Sami Khan vs Adnan Sami Khan on 23 March, 2010

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Central Government Act
7. Duties of medical facilities.- If an aggrieved person or, on her behalf a Protection Officer or a service provider requests the person in charge of a medical facility to provide any medical aid to her, such person in charge of the medical facility shall provide medical aid to the aggrieved person in the medical facility.