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[Cites 0, Cited by 0] [Section 145] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 145(5) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(5)The above instructions refer to ordinary consignments of stores, i.e. stores packed in boxes or bundles for transport only but the boxes containing small arms ammunition should not be opened until their contents are required for use if the weight is correct and seals intact. Deputy Directors may make a remark on the receipts to be signed and returned by them to the Ordnance Department that the boxes are not opened and contents not checked.