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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of West Bengal - Subsection

Section 12(2)(d) in Protection of Women from Domestic Violence Rules, 2006

(d)Any order passed for such service of notices shall entail the same consequences, as an order passed under Order V of the Civil Procedure Code, 1908 or Chapter VI of the Code of Criminal Procedure, 1973 respectively, depending upon the procedure found efficacious for making an order for such service under section 13 or any other provision of the Act and in addition to the procedure prescribed under the Order V or Chapter VI, the Court may direct any other steps necessary with a view to expediting the proceedings to adhere to the time limit provided in the Act.