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Section 9(1)(f) in The Protection Of Women From Domestic Violence Act, 2005 ["Section 9(1)"] ["Section 9"] ["Complete Act"]
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Central Government Act
(f) to make available a safe shelter home, if the aggrieved person so requires and forward a copy of his report of having lodged the aggrieved person in a shelter home to the police station and the Magistrate having jurisdiction in the area where the shelter home is situated;