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[Cites 0, Cited by 14] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(2) in The Protection of Women from Domestic Violence Act, 2005

(2)The offence under sub-section (1) shall as far as practicable be tried by the Magistrate who has passed the order, the breach of which has been alleged to have been caused by the accused.