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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(4) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011

(4)The Counsellor shall conduct the proceedings bearing in mind that the counselling shall be in the nature of getting an assurance that the incidence of domestic violence shall not get repeated.