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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(3) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011

(3)On a statement on the date fixed for appearance of the respondent, or a report of the person authorised to serve the notices under the Act, that service has been effected appropriate order shall be passed by the Magistrate on any pending application for interim relief, after hearing the complainant or the respondent, or both.