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 16] [Entire Act] State of Jammu-Kashmir - Subsection Section 16(a) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011 (a)to refer the aggrieved person to the Protection Officer, service provider, shelter home or medical facility, as the case may be;
