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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 116(2) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(2)In the case of an appeal against an order of suspension, the appellate authority shall consider whether, in the light of the provisions of rules 72 and 73 and having regard to the circumstances of the case, the order of suspension is justified or not and confirm or revoke the order accordingly.