Section 19(2) in Jammu and Kashmir Criminal Laws (Amendment) Act, 2013
(2)The registered medical practitioner, to whom such woman is sent shall, without delay, examine her and prepare a report of his examination giving the following particulars, namely: -I. the name and address of the woman and of the person by whom she was brought;II. the age of the woman;III. the description of material if any, taken from the person of the woman for DNA profiling;IV. marks of injury, if any, on the person of the woman;V. general mental condition of the woman; andVI. other material particulars in reasonable detail.
