Section 23(2) in Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010
(2)If the Magistrate is satisfied that an application prima facie discloses that the respondent is committing, or has committed an act of domestic violence or that there is a likelihood that the respondent may commit an act of domestic violence, he may grant an ex parte order on the basis of the affidavit in such form, as may be prescribed, of the aggrieved person under section 18, section 19, section 20, section 21 or section 22, as the case may be, against the respondent.
