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[Cites 0, Cited by 131] [Section 20(1)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(1)(d) in The Protection of Women from Domestic Violence Act, 2005

(d)the maintenance for the aggrieved person as well as her children, if any, including an order under or in addition to an order of maintenance under section 125 of the Code of Criminal Procedure, 1973 (2 of 1974) or any other law for the time being in force.