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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(1)(b) in The Jammu and Kashmir Forest (Conservation) Act, 1997

(b)by any authority, every person who, at the time of offences was committed, was directly incharge of and was responsible to the authority for the conduct of the business of the authority as well as the authority, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly: