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Ori HC: Domestic Incident Report not a Pre-Requisite to Grant Interim Maintenance to Aggrieved Woman - (17 Jan 2024)

CRIMINAL

Orissa High Court has held that it is not mandatory to have Domestic Incident Report' (DIR) from the 'Protection Officer' in order to grant relief of interim maintenance to an aggrieved woman under Section 12(1) of the Protection of Women from Domestic Violence Act, 2005.

Tags : ORISSA HIGH COURT   DV ACT   MAINTENANCE  

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