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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 89(6) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(6)If the disciplinary authority having regard to its findings on all or any of the article of charge is of the opinion that any of the minor punishments should be imposed on the party charged, it shall, notwithstanding anything contained in rule 93, make an order imposing such punishment.