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Rajasthan HC: Aggrieved Person to Include Any Woman Including Foreign Citizen - (23 Nov 2021)

FAMILY

Rajasthan High Court has held that as per Section 2(a) of the Domestic Violence Act of 2005, the definition of aggrieved person, would include any woman including a foreign citizen, who is subjected to domestic violence.

Tags : RAJASTHAN HIGH COURT   AGGRIEVED PERSON  

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