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[Cites 0, Cited by 5] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

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

(a)"aggrieved person" means any woman who is in a domestic relationship with the respondent and who alleges to have been subjected to any act of domestic violence by the respondent;