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 6] [Entire Act] State of Jammu-Kashmir - Subsection Section 6(3) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011 (3)In case the aggrieved person is illiterate, the contents of the application shall be read over and explained to her, by the Protection Officer.
