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

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

Union of India - Subsection

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

(a)The notices in respect of the proceedings under the Act shall be served by the Protection Officer or any other person directed by him to serve the notice, on behalf of the Protection Officer, at the address where the respondent is stated to be ordinarily residing in India by the complainant or aggrieved person or where the respondent is stated to be gainfully employed by the complainant or aggrieved person, as the case may be.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

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