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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 114(2) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(2)Where an appeal is withheld, the appellant shall be informed of the fact within thirty days together with brief reasons thereof. The appellant may, thereafter submit the appeal to the appellate authority concerned within thirty days of the date of communication of the order withholding the appeal.