Section 12(2)(d) in The Protection Of Women From Domestic Violence Rules, 2006

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Union of India - Subsection

Section 12(2)(d) in The Protection Of Women From Domestic Violence Rules, 2006

(d)Any order passed for such service of notices shall entail the same consequences, as an order passed under Order V of the Civil Procedure Code, 1908 (5 of 1908) or Chapter VI of the Code of Criminal Procedure, 1973 (2 of 1974) respectively, depending upon the procedure found efficacious for making an order for such service under section 13 or any other provision of the Act and in addition to the procedure prescribed under the Order V or Chapter VI, the Court may direct any other steps necessary with a view to expediting the proceedings to adhere to the time limit provided in the Act.

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Union of India - Subsection

Section 12(2)(d) in The Protection Of Women From Domestic Violence Rules, 2006