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[Cites 0, Cited by 0] [Section 163(2)] [Section 163] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 163(2)(iii) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(iii)injuries sustained by persons subject to the act which are likely to cause full or partial disability. The Commission of Inquiry shall in such cases determine whether such injuries were attributable to exigencies, of services or not;