Section 11(4) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011
(4)When a protection order is passed restraining the respondent from entering the shared household or the respondent is ordered to stay away or not to contact the aggrieved person, no action of the aggrieved person including an invitation by her person shall be considered as waiving the restraint imposed on the respondent, by the order of the Magistrate, unless such protection order is duly modified in accordance with the provisions of sub section (2) of section 25.
