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Gujarat HC: High Court Can Quash Domestic Violence Act Complaints like FIRs - (30 Nov 2015)

Gujarat HC has held that HC can quash complaint filed by women against their in-laws under Protection of Women From Domestic Violence Act, 2005 under the law by which it cancels ordinary FIRs filed by police.

Tags : GUJARAT HC   PROTECTION OF WOMEN FROM DOMESTIC VIOLENCE ACT   2005  

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