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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of West Bengal - Subsection

Section 14(5) in Protection of Women from Domestic Violence Rules, 2006

(5)The respondent shall not be allowed to plead any counter justification for the alleged act of domestic violence in counselling the fact and any justification for the act of domestic violence by the respondent is not allowed to be a part of the counselling proceedings should be made known to the respondent, before the proceedings begin.