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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(5) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011

(5)If, at any time, after a protection order has been breached, the aggrieved person seeks his/her assistance, the Protection Officer shall immediately rescue her by seeking help from the local police station and assist the aggrieved person to lodge a report to the local police authorities in appropriate cases.