Section 30 — Protection Officers and members of service providers to be public servants.

The Protection of Women from Domestic Violence Act, 2005
The Protection Officers and members of service providers, while acting or purporting to act in pursuance of any of the provisions of this Act or any rules or orders made thereunder shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).

Official Hindi (PDF) ↗

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