Section 19(2) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011
(2)The nodal agency may at any time request from any of the above mentioned stakeholders details regarding the implementation of the Act.Form I[See rules 5(1) and (2) and 17(3)]Domestic Incident Report under Section 9 (1) (B) and 37 (2) (C) of the Jammu and Kashmir Protection of Women From Domestic Violence Act, 2010
