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[Cites 0, Cited by 34] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(e) in The Protection of Women from Domestic Violence Act, 2005

(e)alienating any assets, operating bank lockers or bank accounts used or held or enjoyed by both the parties, jointly by the aggrieved person and the respondent or singly by the respondent, including her stridhan or any other property held either jointly by the parties or separately by them without the leave of the Magistrate;