Section 26(5) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011
(5)Any other details which the service provider desirous of registration may provide................................................ If necessary, continue on a separate sheet .....................................Place:Signature of the authorised officialDate:Designation:(Seal)Form VII[See rule 11 (1)]Notice for Appearance Under Section 13 (1) of The Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010In the Court of.......................................P/S: ....................................In The Matter Of:Ms............................................. ComplainantVersusMr............................................. RespondentTo,Mr.................................S/O................................R/O................................Whereas the Applicant has filed an application(s) under section ........................................ of the Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010;You are hereby directed to appear before this Court on the .............................. day of .............................................. 20 ...... at ................ O'clock in the ......................... noon person ally or through a duly authorised counsel of this Court to show cause why the relief(s) claimed by the Applicant against you should not be granted, failing which the Court shall proceed ex parte against you.Given under my hand and the seal of the Court of ................................. on the ......................... day of ......................... 20 ......Seal of the CourtSignature
