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

State of Jammu-Kashmir - Subsection

Section 4(2) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011

(2)Information given under sub-rule (1) shall be either conveyed orally or in writing to the Protection Officer. Oral information shall be reduced to writing. Every such information, whether given in writing or reduced to writing as aforesaid, shall be signed by the person giving it.