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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(8) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011

(8)Any resistance to the enforcement of the orders of the Magistrate under the Act by the respondent or any other person purportedly acting on his behalf shall be deemed to be a breach of protection order or an interim protection order covered under the Act.