Section 14 in Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010
14. Counselling
(1) The Magistrate may, at any stage of the proceeding under this Act, direct the respondent or the aggrieved person, either singly or jointly, to undergo counselling with any member of a service provider who possess such qualifications and experience in counselling as may be prescribed.(2)Where the Magistrate has issued any direction under sub-section (1), he shall fix the next date of hearing of the case within a period not exceeding two months.
