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Section 10(2)(b) in The Protection Of Women From Domestic Violence Act, 2005 [
"Section 10(2)"
] [
"Section 10"
] [
"Complete Act"
]
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Central Government Act
(b) get the aggrieved person medically examined and forward a copy of the medical report to the Protection Officer and the police station within the local limits of which the domestic violence took place;