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State of Jammu-Kashmir - Section

Section 18 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)

18. All persons bound to aid in case of accident at depot.

- In case of any accident or emergency involving danger to any property, at any such depot every person employed at such depot, whether by the Government or by any private person, shall render assistance to any Forest Officer or public officer demanding his aid in averting such danger and securing such property from damage or loss.