Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of West Bengal - Subsection Section 17(3) in Protection of Women from Domestic Violence Rules, 2006 (3)If no domestic incident report has been made, the person in charge of the medical facility shall fill in Form I and forward the same to the local Protection Officer.
