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[Cites 0, Cited by 0] [Section 132] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 132(1) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(1)Notwithstanding anything contained in rule 131, an officer to whom a Government pistol, has been issued shall be personally responsible for its custody and care at all times, save when he shall have disposed of it as provided in sub-rule (2) below, when proceeding on leave.