Section 10(2)(c) in The Protection Of Women From Domestic Violence Act, 2005

Section 10(2)(c) in The Protection Of Women From Domestic Violence Act, 2005 ["Section 10(2)"] ["Section 10"] ["Complete Act"]

(c) ensure that the aggrieved person is provided shelter in a shelter home, if she so requires and forward a report of the lodging of the aggrieved person in the shelter home to the police station within the local limits of which the domestic violence took place.