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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(2) in Protection of Women from Domestic Violence Rules, 2006

(2)When a Protection Officer makes such a request, it shall be accompanied by a copy of the domestic incident report :Provided that the medical facility shall not refuse medical assistance to an aggrieved person under the Act, for her not having lodged a domestic incident report, prior to making a request for medical assistance or examination to the medical facility.