Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 134] [Entire Act] State of Jammu-Kashmir - Subsection Section 134(6) in Jammu and Kashmir Forest (Protection) Force Rules, 2012 (6)The ammunition kept in pouches shall, however always be issued on the first opportunity for expenditure on the range and replenished from the balance of the stock.
