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[Cites 0, Cited by 0] [Section 136] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 136(7) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(7)This transfer shall normally be carried out when the annual supply of ammunition is received from the Ordnance Depot and it shall be combined with the renewal of all service ammunition on issue in Force Stations and Guards; all such ammunition being withdrawn and transferred to the practice stock in the magazine and being replaced from the next oldest portion of the service stock.