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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 106(4) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(4)The particulars in one charge may be included wholly or partially by a reference to the particulars in another charge, and in that case so much of the later particulars as are so referred to shall be deemed to form part of the first mentioned charge as well as of the other charge.