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[Cites 0, Cited by 38] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(1) in The Protection of Women from Domestic Violence Act, 2005

(1)Any relief available under sections 18, 19, 20, 21 and 22 may also be sought in any legal proceeding, before a civil Court, family Court or a criminal Court, affecting the aggrieved person and the respondent whether such proceeding was initiated before or after the commencement of this Act.