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[Cites 0, Cited by 0] [Section 160(2)] [Section 160] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 160(2)(iv) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(iv)send copies of such concise report by quickest means to the District Magistrate, the Superintendent of Police of the District concerned besides sending them to his Joint Director and Director.