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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(4) in Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010

(4)The Magistrate shall send a copy of the order for monetary relief made under sub-section (1) to the parties to the application and to the incharge of the police station within the local limits of whose jurisdiction the respondent resides.