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[Cites 0, Cited by 0] [Section 98(2)] [Section 98] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 98(2)(i) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(i)if the borrowing authority is of the opinion that any of the minor punishment should be imposed on such member, it may, after consultation with the authority, hereinafter in this rule referred to as the 'lending authority' make such orders in the case as it deems necessary: