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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(2)(ii) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011

(ii)after making appropriate inquiry, file a report on the emoluments, assets, bank accounts or any other documents as may be directed by the Magistrate;