Domestic Violence Act 2005, DV Act, Women Protection Law

The Protection Of Women From Domestic Violence Act, 2005

NO. 43 OF 2005 Enactment date : [ 13th September, 2005 .]

CONTENTS
Sections	Particulars
1.	PRELIMINARY
2.	Short title, extent and commencement.
3.	Definitions.
4.	DOMESTIC VIOLENCE
5.	Definition of "domestic violence"
6.	POWERS AND DUTIES OF PROTECTION OFFICERS, SERVICE PROVIDERS, ETC.
7.	Information to Protection Officer and exclusion of liability of informant.
8.	Duties of police officers, service providers and Magistrate.
9.	Duties of shelter homes.
10.	Duties of medical facilities.
11.	Appointment of Protection Officers.
12.	Duties and functions of Protection Officers.
13.	Service providers.
14.	Duties of Government.
15.	PROCEDURE FOR OBTAINING ORDERS OF RELIEFS
16.	Application to Magistrate.
17.	Service of notice.
18	Counselling.
19.	Assistance of welfare expert.
20.	Proceedings to be held in camera.
21.	Right to reside in a shared household.
22.	Protection orders.
23.	Residence orders.
24.	Monetary reliefs.
25.	Custody orders.
26.	Compensation orders.
27.	Power to grant interim and exparte orders.
28.	Court to give copies of order free of cost.
29.	Duration and alteration of orders.
30.	Relief in other suits and legal proceedings.
31.	Jurisdiction.
32.	Procedure.
33.	Appeal.
34.	MISCELLANEOUS
35.	Protection Officers and members of service providers to be public servants.
36.	Penalty for breach of protection order by respondent.
37.	Cognizance and proof.
38.	Penalty for not discharging duty by Protection Officer.
39.	Cognizance of offence committed by Protection Officer.
40.	Protection of action taken in good faith.
41.	Act not in derogation of any other law.
42.	Power of Central Government to make rules.

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Domestic Violence Act 2005, DV Act, Women Protection Law