Section 13(2)(ii) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011

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State of Jammu-Kashmir - Subsection

Section 13(2)(ii) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011

(ii)any person who is interested or connected with the subject matter of the dispute or is related to any one of the parties or to those who represent them unless such objection is waived by all the parties in writing;

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State of Jammu-Kashmir - Subsection

Section 13(2)(ii) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011