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[Cites 0, Cited by 0] [Section 150] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 150(2) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(2)No proceeding of an officer in any such case shall at any stage be called in question on the ground that the case was one which such officer was not empowered under this rule to investigate.