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

State of Jammu-Kashmir - Subsection

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

(14)In cases, where a settlement cannot be arrived at in the counselling proceedings, the Counsellor shall report the failure of such proceedings to the Magistrate and he shall proceed with these cases in accordance with the provisions of the Act.