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 118(1)] [Section 118] [Entire Act] State of Jammu-Kashmir - Subsection Section 118(1)(ii) in Jammu and Kashmir Forest (Protection) Force Rules, 2012 (ii)fresh evidence is disclosed which could not be produced or was not available at the time of passing of the impugned order.