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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 96(1) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(1)The Deputy Director shall go through the record of every case brought against an enrolled member of the Force in the Court, and shall take departmental cognizance of every criminal case in which an enrolled member of the Force is convicted or acquitted or discharged (except when the case is false) and record an appropriate order.