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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 41(3) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)

(3)[ Any Forest Officer not below the rank of a Range Officer may delegate his powers of inquiry to the Forester if the offence is compoundable under section 38 of this Act.] [Inserted by Act XXIV of 1997, Section 26.]