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[Cites 0, Cited by 4] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

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

(f)"domestic relationship" means a relationship between two persons who live or have, at any point of time, lived together in a shared household, when they are related by consanguinity, marriage, adoption or are family members living together as a joint family;