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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(4) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011

(4)The aggrieved person may, if she so desires, make a complaint of the breach of protection order or interim protection order directly to the Magistrate, if she so wishes.