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] [Entire Act] State of Jammu-Kashmir - Section Section 7 in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011 7. Affidavit for obtaining ex-parte orders of Magistrate Every affidavit for obtaining ex-parte order under sub-section (2) of section 23 of the Act shall be filed in Form III.
