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 4] [Entire Act] State of Jammu-Kashmir - Subsection Section 4(3) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011 (3)The Protection Officer shall give a copy of the information as recorded under sub-rule (2) free of cost to the informant.
