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Category SideBar
Protection of Women From Domestic Violence Act, 2005
Chapter 1 DV Act, Preliminary
2
Section 1. DV Act, Short title, extent and commencement
Section 2. DV Act, Definitions
Chapter 2 DV Act, Domestic Violence
1
Section 3. DV Act, Definitions of domestic violence
Chapter 3 DV Act, Powers And Duties of Protection Officers, Service Providers, Etc.
8
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
Chapter 4 DV Act, Procedure For Obtaining Orders of Reliefs
18
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
Chapter 5 DV Act, Miscellaneous
8
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
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