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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(3)(b) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011

(b)In case an applicant for registration is running a medical facility, or a psychiatric counselling centre, or a vocational training institution, the Government shall ensure that the applicant fulfils the requirements for running such a facility or institution laid down by the respective regulatory authorities regulating the respective professions or institutions.