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[Cites 0, Cited by 0] [Section 74(1)] [Section 74] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 74(1)(i) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(i)with effect from the date of his detention, if he is detained in custody, whether on a criminal charge or otherwise, for a period of exceeding forty-eight hours; or