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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(2)(iii) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011

(iii)restore the possession of the personal effects including gifts and jewellery of the aggrieved person and the shared household to the aggrieved person;