Section 32 in Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010
32. Cognizance and proof
(1) Notwithstanding any thing contained in the Code of Criminal Procedure, Samvat 1989 the offence under sub-section (1) of section 31 shall be cognizable and non-bailable.(2)Upon the sole testimony of the aggrieved person, the court may conclude that an offence under sub-section (1) of section 31 has been committed by the accused.
