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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(3) in The Jammu and Kashmir Fire Force Act, 1967

(3)During any term of suspension, the powers, functions and privileges vested in any member of the force shall be in abeyance, but such member shall continue to be subject to the same discipline and penalties as lie would have been if he had not been suspended.