Domestic Violence Act 2005, DV Act, Women Protection Law

The Protection Of Women From Domestic Violence Act, 2005, Section 40

 

Section 40 (Chapter 40) Protection of action taken in good faith.

 

35. Protection of action taken in good faith.-No suit, prosecution or other legal proceeding shall lie against the Protection Officer for any damage caused or likely to be caused by anything which is in good faith done or intended to be done under this Act or any rule or order made thereunder.

 

 

 

 

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