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

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Union of India - Subsection

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

(h)to ensure that the order for monetary relief under section 20 is complied with and executed, in accordance with the procedure prescribed under the Code of Criminal Procedure, 1973 (2 of 1974);

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Union of India - Subsection

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