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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

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

(h)"Forest Offence" means an offence punishable under this Act, Jammu and Kashmir Forest Act, (Samvat) 1987, Jammu and Kashmir Wildlife Protection Act, 1978 or any other Act under which forest officers are empowered to take cognizance of the offence;