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[Cites 0, Cited by 0] [Section 162(3)] [Section 162] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 162(3)(ii) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(ii)important witness shall as far as possible be examined in the presence of the complainant so that he has the satisfaction of what they depose;