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 131] [Entire Act] State of Jammu-Kashmir - Subsection Section 131(5) in Jammu and Kashmir Forest (Protection) Force Rules, 2012 (5)The individual officer to whom weapon is issued shall be responsible for cleaning it according to these directives before and after use.
