Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 130] [Entire Act] State of Jammu-Kashmir - Subsection Section 130(3) in Jammu and Kashmir Forest (Protection) Force Rules, 2012 (3)Each man shall take the particular rifle registered against his link. me when issued from the armory and will be held responsible for it.
