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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 102(2) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(2)On receipt of the report, the Deputy Director may dismiss a charge brought against member of the Force. If, in his opinion, the evidence does not show that an offence under the Act has been committed, and may do so if, in his discretion, he is satisfied that the charge ought not to be proceeded with.