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Bombay HC : Woman Has Right To Residence In Matrimonial Home Under DV Act - (23 Oct 2017)

Bombay High Court has held that under Protection of Women from Domestic Violence Act, 2005, any woman has a right to reside in her matrimonial home or shared household, irrespective of whether she has any right, title or interest in the said household or not.

Tags : BOMBAY HC   DOMESTIC VIOLENCE  

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