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Section 1 in The Protection Of Women From Domestic Violence Act, 2005 ["Complete Act"]
Citedby 2 docs
Archana Hemant Naik vs Urmilaben I. Naik And Anr on 25 August, 2009
Mr.Abhijit Bhikaseth Auti vs State Of Maharashtra & Anr on 16 September, 2008
Chameli Devi vs State Of U.P. & Others on 13 January, 2010

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Central Government Act
1. Short title, extent and commencement.-
(1) This Act may be called the Protection of Women from Domestic Violence Act, 2005 .
(2) It extends to the whole of India except the State of Jammu and Kashmir.
(3) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.