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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(3) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011

(3)At least one Protection Officer shall be appointed within the territorial jurisdiction of a Judicial Magistrate. The Government may, however, appoint more than one Protection Officers having regard to the area and volume of work involved.