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 162] [Entire Act] State of Jammu-Kashmir - Subsection Section 162(4) in Jammu and Kashmir Forest (Protection) Force Rules, 2012 (4)The report of the Inquiry Officer may be treated as classified where the controlling officer for reasons to be recorded in writing so directs.
