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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(2) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011

(2)An aggrieved person may seek the assistance of the Protection Officer in preparing her application under sub-rule (1) and forward the same to the concerned Magistrate.