Main Search Forums Advanced Search Disclaimer

Section 8(1) in The Protection Of Women From Domestic Violence Act, 2005 ["Section 8"] ["Complete Act"]

Loading...
Central Government Act
(1) The State Government shall, by notification, appoint such number of Protection Officers in each district as it may consider necessary and shall also notify the area or areas within which a Protection Officer shall exercise the powers and perform the duties conferred on him by or under this Act.