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Madras HC: Women Residing in India Temporarily, OCI Cardholders Entitled to Relief Under DV Act - (02 Feb 2023)

CRIMINAL

Madras High Court has held that persons who were living temporarily in India and foreign citizens who are Overseas Citizenship of India (OCI) cardholders are entitled to invoke the Protection of Women from Domestic Violence Act of 2005 (DV Act) before Indian courts.

Tags : MADRAS HIGH COURT   DOMESTIC VIOLENCE ACT   OCI CARDHOLDERS  

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