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 1] [Section 19] [Entire Act] State of Jammu-Kashmir - Subsection Section 19(3) in Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010 (3)The Magistrate may require from the respondent to execute a bond, with or without sureties, for preventing the commission of domestic violence.
