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Section 13(1) in The Protection Of Women From Domestic Violence Act, 2005 ["Section 13"] ["Complete Act"]
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Latesh Subhash Kadam Of vs Neesha Latesh Kadam Of on 25 January, 2010

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Central Government Act
(1) A notice of the date of hearing fixed under section 12 shall be given by the Magistrate to the Protection Officer, who shall get it served by such means as may be prescribed on the respondent, and on any other person, as directed by the Magistrate within a maximum period of two days or such further reasonable time as may be allowed by the Magistrate from the date of its receipt.