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 150] [Entire Act] State of Jammu-Kashmir - Subsection Section 150(3) in Jammu and Kashmir Forest (Protection) Force Rules, 2012 (3)Any Magistrate empowered under section 190, Criminal Procedure Code, Samvat 1989 may order such an investigation as above-mentioned
