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Meghalaya HC: Petition u/s 482 CrPC Challenging Domestic Violence Act Proceedings Maintainable - (10 Mar 2021)

CRIMINAL

Meghalaya High Court has held that petition under Section 482 of the Code of Criminal Procedure, 1973 before it challenging Domestic Violence Act, 2005 proceedings is maintainable.

Tags : MEGHALAYA HIGH COURT   DOMESTIC VIOLENCE ACT PROCEEDINGS  

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