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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 141(4) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(4)In the latter case, an order for the recovery of the sum involved (ascertainable from the priced vocabulary of ordnance stores) shall be issued in the order book, and recovery shall be made in the acquaintance roll of the pay next due to the officer concerned.