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[Cites 0, Cited by 0] [Section 96(4)] [Section 96] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 96(4)(ii) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(ii)without prejudice to the rights of the accused on final acquittal, such proceedings shall be taken up as soon as the trial court has passed orders of conviction and disposed of immediately in order to avoid the wasteful expenditure involved in allowing the enrolled member of the Force to remain under suspension.