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Bombay HC: DV Act Cases Can be Transferred to Family Court - (02 Jan 2024)

CIVIL

Bombay High Court has held that Section 12 application under the Domestic Violence Act, 2005 before a magistrate can be transferred to a Family Court under Section 24 of the Code of Civil Procedure, 1908.

Tags : BOMBAY HIGH COURT   DOMESTIC VIOLENCE   MAGISTRATE   FAMILY COURT  

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