Section 27(1)(c) in The Protection of Women from Domestic Violence Act, 2005

[Cites 0, Cited by 6] [Section 27(1)] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(1)(c) in The Protection of Women from Domestic Violence Act, 2005

(c)the cause of action has arisen, shall be the competent Court to grant a protection order and other orders under this Act and to try offences under this Act.

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Union of India - Subsection

Section 27(1)(c) in The Protection of Women from Domestic Violence Act, 2005