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

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Central Government Act
(q) " respondent" means any adult male person who is, or has been, in a domestic relationship with the aggrieved person and against whom the aggrieved person has sought any relief under this Act: Provided that an aggrieved wife or female living in a relationship in the nature of a marriage may also file a complaint against a relative of the husband or the male partner;