Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 139] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 139(3) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(3)In posts, the nominated Inspector shall personally check the stocks and registers once a quarter, and, after reconciling any errors or discrepancies he may find, certify on the registers that he has done so and that the accounts are correct and the ammunition shown therein is actually present.