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[Cites 0, Cited by 0] [Section 116(3)] [Section 116] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 116(3)(b) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(b)remitting the case to the authority which imposed or enhanced the punishment or to any other authority with such directions as it may deem fit in the circumstances of the case: