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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(2)(d) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011

(d)Any order passed for such service of notices shall entail the same consequences, as an order passed under Order V of the Code of Civil Procedure, Samvat 1977 or Chapter VI of the Code of Criminal Procedure, Samvat 1989 respectively, depending upon the procedure found efficacious for making an order for such service under section 13 or any other provision of the Act and in addition to the procedure prescribed under aforesaid Order V or Chapter VI, the Magistrate may direct any other steps necessary with a view to expediting the proceedings to adhere to the time limit provided in the Act.