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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 144(7) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(7)All arms, ammunition and Ordnance Stores on charge shall further be thoroughly checked on transfer of charge of nominated Assistant Director/Inspector; and, when the nominated Guard or armourer is transferred, the stocks for which they are directly responsible shall be checked.