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

State of Jammu-Kashmir - Subsection

Section 15(7) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011

(7)The provisions of Code of Criminal Procedure, Samvat 1989, regarding arrest, compelling appearance, summary trial, sentence and conviction shall apply to any offence under Section 31 of the Act.