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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(2)(iv) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011

(iv)assist the aggrieved person to regain custody of children and secure rights to visit them under his/her supervision as directed by the Magistrate;