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State of Jammu-Kashmir - Section

Section 15 in Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010

15. Assistance of welfare expert

— In any proceeding under this Act, the Magistrate may secure the services of such person, preferably a women, whether related to the aggrieved person or not, including a person engaged in promoting family welfare as he thinks fit, for the purpose of assisting him in discharging his functions.