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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(i) in Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010

(i)"Magistrate" means the Judicial Magistrate of the First Class exercising jurisdiction under the Code of Criminal Procedure, Samvat 1989, in the area where the aggrieved person resides temporarily or otherwise or the respondent resides or the domestic violence is alleged to have taken place;