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Bombay HC: Domestic Violence Complaint Cannot be Filed Where Woman Only Casually Visiting - (06 Dec 2021)

FAMILY

Bombay High Court has said that a domestic violence complaint cannot be filed at a place a woman is only casually visiting and proceedings must be instituted at her temporary or permanent residence under section 27 of the Domestic Violence Act, 2005.

Tags : BOMBAY HIGH COURT   DOMESTIC VIOLENCE COMPLAINT  

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