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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(2) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011

(2)The Government shall, after making such enquiry as it may consider necessary and after satisfying itself about the suitability of the applicant, register it as a service provider and issue a certificate of such registration:Provided that no such application shall be rejected without giving the applicant opportunity of being heard.