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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 34(3) in The Jammu and Kashmir State Forest Corporation Act, 1978

(3)Until any regulations are made by the Corporation under sub-section (1) any regulations which may be so made by it may be made by the Government and any regulations so made, may be altered or rescinded by the Corporation in exercise of its powers under sub-section (1).