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Gujarat HC: Court can Allow Evidence on Affidavit in Cases Under Domestic Violence Act - (10 May 2023)

FAMILY

Gujarat High Court has held that Court can allow evidence on affidavit in its discretion and while considering aims/objects of the Domestic Violence. Act including scope of Section 28(2), and also deviate from procedure mentioned under Section 28(1) read with Rule 6(5) and devise its own procedure.

Tags : GUJARAT HIGH COURT   EVIDENCE   AFFIDAVIT   DOMESTIC VIOLENCE  

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