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[Cites 0, Cited by 0] [Section 146] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 146(1) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(1)Ordnance Stores (other than technical and combat like stores issued on payment which become) unserviceable will be disposed of at the discretion of the Head of the Department concerned, local sale being generally the most profitable method of disposal.