Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act] State of Jammu-Kashmir - Subsection Section 13(2)(iii) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011 (iii)any legal practitioner who has appeared for the respondent in the case or any other suit or proceedings connected therewith.