Section 9(1)(c) in The Protection of Women from Domestic Violence Act, 2005

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Union of India - Subsection

Section 9(1)(c) in The Protection of Women from Domestic Violence Act, 2005

(c)to make an application in such form and in such manner as may be prescribed to the Magistrate, if the aggrieved person so desires, claiming relief for issuance of a protection order;

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Union of India - Subsection

Section 9(1)(c) in The Protection of Women from Domestic Violence Act, 2005