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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 96(3) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(3)Effect of fine—When an enrolled member of the Force is sentenced to fine by a criminal court, disciplinary authority may examine the circumstances of the case and, if necessary in the interest of the Force, draw up proceedings for suitable punishment.