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Del. HC: Rights of Women Under DV Act Must be Considered in Conjunction With Senior Citizens Act - (30 Aug 2024)

FAMILY

Del. HC has held that DV Act, 2005 primarily safeguards rights of women within domestic spheres and the right to reside in the matrimonial or shared household. However, this right must be considered in conjunction with the protections afforded to senior citizens under the Senior Citizens Act, 2007.

Tags : DELHI HIGH COURT   RIGHTS OF WOMEN   SENIOR CITIZENS  

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