Section 11(2)(a) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011

[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(2)(a) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011

(a)The notices in respect of the proceedings under the Act shall be served by the Protection Officer or any other person directed by him/her to serve the notice, on behalf of the Protection Officer, at the address where the respondent is stated to be ordinarily residing in the State by the complainant or aggrieved person or where the respondent is stated to be gainfully employed by the complainant or aggrieved person, as the case may be.

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State of Jammu-Kashmir - Subsection

Section 11(2)(a) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011