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[Cites 0, Cited by 0] [Section 142] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 142(2) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(2)When the loss is found to be due to circumstances beyond the control of the official concerned or due to his negligence, the Government shall be moved for the writing off of the lost weapon.