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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(4) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011

(4)The application under section 12 shall be dealt with and the orders enforced in the same manner as laid down under section 488 of the Code of Criminal Procedure, Sarnvat 1989.