Section 11(2)(c) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011

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State of Jammu-Kashmir - Subsection

Section 11(2)(c) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011

(c)For serving the notices under section 13 or any other provision of the Act, the provision under Order V of the Code of Civil Procedure, Samvat1977 or the provisions under Chapter VI of the Code of Criminal Procedure, Samvat 1989 as far as practicable may be adopted.

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State of Jammu-Kashmir - Subsection

Section 11(2)(c) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011