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 163] [Entire Act] State of Jammu-Kashmir - Subsection Section 163(4) in Jammu and Kashmir Forest (Protection) Force Rules, 2012 (4)Commission of enquiryA Commission of Inquiry may be set up by order of Deputy Director or any officer superior to him.
