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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 89(3) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(3)Where such disciplinary authority is of the opinion that the punishment warranted is such, as is not within its competence, that authority shall forward the records of the inquiry to the appropriate disciplinary authority with his recommendations who shall act in the manner as hereinafter provided.