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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(13) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011

(13)The Magistrate shall, on being so satisfied with the report of the counselling, pass an order, recording the terms of the settlement or an order modifying the terms of the settlement on being so requested by the aggrieved person with the consent of the parties.