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Akshay Thakur Vs State Of H.P. And Ohers
Decision:
Disposed Of
25-04-2025
.... edings under Sections 12, 15,18,20,21,22 and 23 and offences under Section 31 shall be governed by the provisions of Cr.P.C. 11. Certain rules have been framed under Section 37 of the Act, which enables the Central Government to make rules. 12. Rule 15 of the Protection of Women from D ...
High Court Of Himachal Pradesh
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