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The Protection of Women from Domestic Violence Act, 2005 27. Jurisdiction.- 1. The court of Judicial Magistrate of the first class or the Metropolitan Magistrate, as the case may be, within the local limits of which- a. the person aggrieved permanently or temporarily resides or carries on business or is employed; or b. the respondent resides or carries on business or is employed; or c. the cause of action has arisen, shall be the competent court to grant a protection order and other orders under this Act and to try offences under this Act. 2. Any order made this Act shall be enforceable throughout India.    |
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