Section 21(1)(iii) in Jammu and Kashmir Kahcharai Act, 1994

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State of Jammu-Kashmir - Subsection

Section 21(1)(iii) in Jammu and Kashmir Kahcharai Act, 1994

(iii)requires any place or premises to be, searched for taxable or prohibited animals or requires any person to be arrested, without having reasonable ground to believe that there are taxable or prohibited animals concealed about such place or premises or that such person is guilty of an offence under section 17 ; or

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State of Jammu-Kashmir - Subsection

Section 21(1)(iii) in Jammu and Kashmir Kahcharai Act, 1994