Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 20 in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011 20. Minimum qualification of the counsellors, specify Under graduate Graduate Post graduate Diploma holder Professional degree Any other, specify
