Section 31(3) in Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010
(3)While framing charges under sub-section (1), the Magistrate may also frame charges under section 498-A of the Ranbir Penal Code or any other provision of that Code or the Dowry Restraint Act, 1960, as the case may be, if the facts disclose the commission of an offence under those provisions.
