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Section 14(1) in The Protection Of Women From Domestic Violence Act, 2005 ["Section 14"] ["Complete Act"]
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Central Government Act
(1) The Magistrate may, at any stage of the proceedings under this Act, direct the respondent or the aggrieved person, either singly or jointly, to undergo counselling with any member of a service provider who possess such qualifications and experience in counselling as may be prescribed.