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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 141(5) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(5)Whenever a weapon is seriously damaged i. e., when its repair involves more than the replacement of a loss or breakage such as might occur in normal use a committee of enquiry under rule 142 shall be held.