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[Cites 0, Cited by 165] [Section 19(1)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1)(f) in The Protection of Women from Domestic Violence Act, 2005

(f)directing the respondent to secure same level of alternate accommodation for the aggrieved person as enjoyed by her in the shared household or to pay rent for the same, if the circumstances so require: