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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(2)(b) in Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010

(b)get the aggrieved person medically examined and forward a copy of the medical report to the Protection Officer and the police station within the local limits of which the domestic violence took place;