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Report No. 243 Ministry of Women and Child Development, Government of India Law according protection to women should be not be tinkered with; however, if some set procedures are followed, misuse can be curtailed. No arrest should be made on a mere allegation. In matrimonial disputes, it may not be necessary to immediately exercise the power of arrest in all cases. First recourse should to settlement mechanism. Counselling of parties should be done by professional qualified counsellors and police should empanel such persons Mahila desks to be set up at Police Stations and CAW Cells.    |
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