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Section 2(a) in The Protection Of Women From Domestic Violence Act, 2005 [
"Section 2"
] [
"Complete Act"
]
Citedby 3 docs
Priya, Aged 30 Years, ... vs Shibu, Aged 35 Years, ... on 16 June, 2008
Smt. Menakuru Renuka And Others. vs Smt. Menakuru Mona Reddy. on 22 October, 2008
Smt. Neetu Singh vs Sunil Singh on 28 September, 2007
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Central Government Act
(a) " aggrieved person" means any woman who is, or has been, in a domestic relationship with the respondent and who alleges to have been subjected to any act of domestic violence by the respondent;