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SC to States/UTs: File Status Report on Suggestions for Proper Implementation of DV Act - (03 Dec 2024)

CIVIL

The Supreme Court has directed the States and Union Territories to file a status report in response to the suggestions given by an NGO for the effective implementation of the Protection of Women from Domestic Violence Act, 2005.

Tags : SUPREME COURT   DOMESTIC VIOLENCE ACT   2005  

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