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Karnataka HC: DV Act not Valid if Family Member Leave Shared Household to Establish Own Household - (17 Dec 2019)

FAMILY

Karnataka High Court has ruled that where a family member leaves the shared household to establish her own household she cannot claim to have a right to move an application under Section 12 of the Protection of Women from Domestic Violence Act, 2005.

Tags : KARNATAKA HC   DV ACT  

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