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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 140] [Entire Act] State of Jammu-Kashmir - Subsection Section 140(5) in Jammu and Kashmir Forest (Protection) Force Rules, 2012 (5)Issues from the stock of components shall be made to the armourer only on the authority of Gazetted Officer.
