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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(11) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011

(11)In the event the Counsellor arrives at a resolution of the dispute, he/she shall record the terms of the settlement of the parties, after explaining the terms to the parties in the language of the parties and getting it endorsed by the parties.