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Section 12(3) in The Protection Of Women From Domestic Violence Act, 2005 ["Section 12"] ["Complete Act"]

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Milan Kumar Singh S/O Rajendra ... vs State Of U.P. And Smt. Swapnil ... on 18 July, 2007


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Central Government Act
(3) Every application under sub- section (1) shall be in such form and contain such particulars as may be prescribed or as nearly as possible thereto.