Section 30 in Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010
30. Protection Officers and members of service providers to be public servants
The Protection Officers and members of service providers, while acting or purporting to act in pursuance of any of the provisions of this Act or any rules or orders made thereunder shall be deemed to be public servants within the meaning of section 21 of the Ranbir Penal Code.
