Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Jammu-Kashmir - Subsection Section 20(5) in Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010 (5)The respondent shall pay the monetary relief granted to the aggrieved person within the period specified in the order under sub-section (1).
