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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 88(19) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(19)If in the opinion of the Inquiry Officer the proceedings of the inquiry establish charges different from those originally framed, he may record his findings on such charges:Provided that findings on such charges shall not be recorded unless the party charged has admitted the facts constituting them and has had an opportunity of defending against them.