Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 162(3)] [Section 162] [Entire Act]

State of Jammu-Kashmir - Subsection

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

(iv)the inquiry shall as far as practicable be conducted at an appropriate public building or place.