Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act] State of Jammu-Kashmir - Subsection Section 37(2)(d) in Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010 (d)the form and the manner in which an application for protection order may be made to the Magistrate under clause (c) of sub-section (1) of section 9;