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[Cites 0, Cited by 0] [Section 124(9)] [Section 124] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 124(9)(iii) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(iii)Every replacement demanded must be supported by equivalent numbers of damaged weapons or parts, or empty or damaged rounds, or loss statements duly countersigned and accounting for the balance in detail.