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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 65(3) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(3)If life of any article has not expired, proportionate cost (listed) shall be deducted from the salary of the enrolled member concerned, provided that no deduction may be made, if the article has been rendered unserviceable owing to normal wear and tear or has been lost through no fault of the member concerned. The amount so realized shall be credited to the Government.