Section 24 in Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010
24. Court to give copies of order free of cost
The Magistrate, shall, in all cases where he has passed any order under this Act, order that a copy of such order, shall be given free of cost, to the parties to the application, the police officer incharge of the police station in the jurisdiction of which the Magistrate has been approached, and any service provider located within the local limits of the jurisdiction of the court and if any service provider has registered a domestic incident report, to that service provider.
