The Protection Of Women From Domestic Violence Act, 2005, Section 19 |
Section 19 (Chapter 19) Assistance of welfare expert.
15. Assistance of welfare expert.-In any proceeding under this Act, the Magistrate may secure the services of such person, preferably a woman, whether related to the aggrieved person or not, including a person engaged in promoting family welfare as he thinks fit, for the purpose of assisting him in discharging his functions.
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