Domestic Violence Act 2005, DV Act, Women Protection Law

The Protection Of Women From Domestic Violence Act, 2005, Section 39

 

Section 39 (Chapter 39) Cognizance of offence committed by Protection Officer.

 

34. Cognizance of offence committed by Protection Officer.-No prosecution or other legal proceeding shall lie against the Protection Officer unless a complaint is filed with the previous sanction of the State Government or an officer authorised by it in this behalf.

 

 

 

 

 

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