India code link to Protection of Women From Domestic Violence Act,2005
- Chapter 1 DV Act, Preliminary
- Chapter 2 DV Act, Domestic Violence
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Chapter 3 DV Act, Powers And Duties of Protection Officers, Service Providers, Etc.
- Section 4. DV Act, Information to Protection Officer and exclusion of liability of informant
- Section 5. DV Act, Duties of police officers, service providers and Magistrate
- Section 6. DV Act, Duties of shelter homes
- Section 7. DV Act, Duties of medical facilities
- Section 8. DV Act, Appointment of Protection Officers
- Section 9. DV Act, Duties and functions of Protection Officers
- Section 10. DV Act, Service providers
- Section 11. DV Act, Duties of Government
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Chapter 4 DV Act, Procedure For Obtaining Orders of Reliefs
- Section 12. DV Act, Application of Magistrate
- Section 13. DV Act, Service of notice
- Section 14. DV Act, Counselling
- Section 15. DV Act, Assistance of welfare expert
- Section 16. DV Act, Proceedings to be held in camera
- Section 17. DV Act, Right to reside in a shared household
- Section 18. DV Act, Protection orders
- Section 19. DV Act, Residence orders
- Section 20. DV Act, Monetary reliefs
- Section 21. DV Act, Custody orders
- Section 22. DV Act, Compensation orders
- Section 23. DV Act, Power to grant interim and ex parte orders
- Section 24. DV Act, Court to give copies of order free of cost
- Section 25. DV Act, Duration of orders
- Section 26. DV Act, Relief in other suits and legal proceedings
- Section 27. DV Act, Jurisdiction
- Section 28. DV Act, Procedure
- Section 29. DV Act, Appeal
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Chapter 5 DV Act, Miscellaneous
- Section 30. DV Act, Protection Officers and members of service providers to be public servants
- Section 31. DV Act, Penalty for breach of protection order by respondent
- Section 32. DV Act, Cognizance and proof
- Section 33. DV Act, Penalty for not discharging duty by Protection Officers
- Section 34. DV Act, Cognizance of offence committed by Protection Officer
- Section 35. DV Act, Protection of action taken in good faith
- Section 36. DV Act, Act not in derogation of any other law
- Section 37. DV Act, Power of Central Government to make rules
- Manual for PWDVA Protection Officers
- Protection of Women From Domestic Violence Rules, 2006