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[Cites 0, Cited by 0] [Section 26B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26B(3) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)

(3)Copies of the order passed in revision shall be sent to the Authorised Officer for compliance or passing such further order or for taking such further orders or for taking such further action as may be directed by such court.