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Section 10(2)(a) in The Protection Of Women From Domestic Violence Act, 2005 [
"Section 10(2)"
] [
"Section 10"
] [
"Complete Act"
]
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Central Government Act
(a) record the domestic incident report in the prescribed form if the aggrieved person so desires and forward a copy thereof to the Magistrate and the Protection Officer having jurisdiction in the area where the domestic violence took place;