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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(4) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011

(4)The Magistrate may, in addition to the orders for effective relief in any case, also issue directions relating to general practice for better handling of cases, to the Protection Officers within his jurisdiction and the Protection Officers shall be duty bound to carry out the same.