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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(2)(i) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011

(i)conduct a home visit of the shared household premises and make preliminary enquiry if the Magistrate requires clarification, in regard to granting ex-parte interim relief to the aggrieved person under the Act and pass an order for such home visit;