Domestic Violence Act 2005, DV Act, Women Protection Law

The Protection Of Women From Domestic Violence Act, 2005, Section 33

 

Section 33 (Chapter 33) Appeal.

29. Appeal.-There shall lie an appeal to the Court of Session within thirty days from the date on which the order made by the Magistrate is served on the aggrieved person or the respondent, as the case may be, whichever is later.

 

 

 

 

 

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