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Section 15 in The Protection Of Women From Domestic Violence Act, 2005 ["Complete Act"]
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Central Government Act
15. Assistance of welfare expert.- In any proceeding under this Act, the Magistrate may secure the services of such person, preferably a woman, whether related to the aggrieved person or not, including a person engaged in promoting family welfare as he thinks fit, for the purpose of assisting him in discharging his functions.