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[Cites 0, Cited by 145] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(1) in The Protection of Women from Domestic Violence Act, 2005

(1)Save as otherwise provided in this Act, all proceedings under sections 12, 18, 19, 20, 21, 22 and 23 and offences under section 31 shall be governed by the provisions of the Code of Criminal Procedure, 1973 (2 of 1974).