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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 106(5) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(5)Where it is intended to prove any facts in respect of which any deduction from pay and allowances can be awarded as a consequence of the offence charged, the particulars shall state those facts and the sum of the loss or damage it is intended to recover.