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State of Jammu-Kashmir - Section

Section 6 in Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010

6. Duties of shelter homes

— If an aggrieved person or on her behalf a Protection Officer or a service provider requests the person incharge of a shelter home to provide shelter to her, such person incharge of the shelter home shall provide shelter to the aggrieved person in the shelter home.