Section 9(3)(a) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011

[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(3)(a) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011

(a)It should have been rendering the kind of services it is offering under the Act for at least three years before the date of application for registration under the Act and these rules as a service provider.

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State of Jammu-Kashmir - Subsection

Section 9(3)(a) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011